Section 25(2)(d) in The West Bengal Livestock Improvement Act, 1954

[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of West Bengal - Subsection

Section 25(2)(d) in The West Bengal Livestock Improvement Act, 1954

(d)the manner in which animals should be branded or tattooed under section 8, section 11, sub-section (2) of section 13, clause (a) of sub-section (2) of section 14 and clause (a) of sub-section (3) of section 14; and

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State of West Bengal - Subsection

Section 25(2)(d) in The West Bengal Livestock Improvement Act, 1954