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 11] [Entire Act] State of Jharkhand - Subsection Section 11(3) in Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005 (3)Any person aggrieved by an order made under sub-section (1) or sub-section (2) may, within 30 days from the date of the said order, appeal it to the appealing authority.
