Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Bihar - Subsection Section 7(1) in Bihar Preservation and Improvement of Animals Rules, 1960 (1)The owner of animal or his authorised agent shall apply under subsection (2) of Section 10 in Form III to the Veterinary Officer by whom the animal has been seized.
