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

State of West Bengal - Subsection

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

(e)the manner in which appeals shall be filed before the Director or the Collector, as the case may be, under section 18 and section 19 and the fees to be paid for such appeals.