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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Bihar - Subsection

Section 38(2)(xviii) in Bihar Preservation and Improvement of Animals Act, 1955

(xviii)all matters expressly required or allowed by this Act to be prescribed. (3) In making Rules under sub-section (1) and (2), the State Government may provide that a person guilty of a breach thereof shall be punishable with fine which may extend to fifty rupees.