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 16] [Entire Act] State of Bihar - Subsection Section 16(4) in Bihar Preservation and Improvement of Animals Rules, 1960 (4)Before refusing to grant a licence the Veterinary Officer shall give to the applicant a reasonable opportunity of being heard and shall record the reasons for the refusal.
