Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 22 in Bihar Preservation and Improvement of Animals Act, 1955

22. Appeal.

- Any person aggrieved by an order or refusal to grant, or revocation of, a licence under Section 21, may within thirty days of the date of such order, prefer an appeal in the prescribed manner to the prescribed authority whose decision shall be final.