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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Bihar - Subsection

Section 35(2) in Bihar Preservation and Improvement of Animals Act, 1955

(2)No suit, prosecution or other legal proceeding shall lie against any servant of the State Government or a local authority acting under this Act or the Rules made thereunder without the previous sanction of the State Government or the local authority, as the case may be.