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

State of West Bengal - Subsection

Section 4(5) in The West Bengal Animal Slaughter Control Act, 1950

(5)Any person aggrieved by the refusal to issue a certificate under this section may, within fifteen days from the date of the communication to him of such refusal, appeal to the State Government against the order of refusal, and the State Government may pass such orders thereon as it thinks fit.