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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(2)(i) in Bihar Preservation and Improvement of Animals Rules, 1960

(i)Every appeal preferred under sub-rule (1) shall be in the form of a memorandum; it shall specify the name and address of the appellant, the date of the order appealed against and shall contain a clear statement of the facts and the nature of the relief prayed for and shall be signed and verified by the appellant.