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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(2) in The U.P. Goshala Adhiniyam, 1964

(2)In every enquiry under this section the Registrar shall cause a notice of the enquiry to be served on the Director of Animal Husbandry, Uttar Pradesh and also on the person entered in the Pradesh Goshala Register as trustee of the Goshala and allow them an opportunity of being heard. The notice may be served on such other person and may also be published in such manner as may be prescribed.