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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jharkhand - Subsection

Section 11(4) in Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005

(4)On such appeal the appealing authority may after giving appealant and the respondent opportunity to be heard, direct the order to be stayed pending disposal of the appeal or may modify, after or annul the order and make any further orders that may be just; and