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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Bihar - Subsection

Section 30(2) in Bihar Preservation and Improvement of Animals Act, 1955

(2)The Veterinary Officer may, if he is of opinion that the provisions of clauses (a), (b) or (c) of sub-section (1) of Section 21 apply to any bull, cause such bull to be castrated in the prescribed manner or removed to a prescribed place.CHAPTER-V Miscellaneous