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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(2) in Tamil Nadu Animal Preservation Act, 1958

(2)The Government may, at any time, for the purpose of satisfying themselves as to the legality or propriety or any action taken by the competent authority under section 4 call for and examine the record of any case and may pass such order thereon, as they think fit.