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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of West Bengal - Subsection

Section 14(2)(b) in The West Bengal Livestock Improvement Act, 1954

(b)If a claim is filed within the specified period and, if on making such enquiries as may be considered necessary, the Livestock Officer finds that the claim has been substantiated, he shall cause the bull to be returned to the claimant on the claimant making payment of such amount not exceeding twenty rupees, as the Livestock Officer may direct, on account of the costs of the seizure and maintenance of the bull and the publication of the notice under clause (a).