The Dourine Act, 1910

2.Definitions.

1. In this Act, the expressions "inspector" and "veterinary? practitioner" mean, respectively, the officers appointed as such under this Act, acting within the local limits for which they are so appointed.
2. The provisions of this Act in so far as they relate to entire horses shall, if the State Government, by notification as aforesaid, so directs, apply also to entire asses used for mule-breeding purposes.

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