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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(4) in The Assam Cattle Preservation Act, 1950

(4)The prescribed authority many 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.