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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Central Provinces And Berar - Subsection

Section 4(5) in The Central Provinces and Berar Animal Preservation Act, 1949

(5)The State Government may, at any time for the purpose of satisfying itself as to the legality or propriety of any action taken under this section, call for and examine the record of any case and may pass such orders thereon as it thinks fit.