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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Bombay Presidency - Subsection

Section 7(4) in Bombay Live-Stock Improvement Act, 1933

(4)If a licence is revoked under sub-section (1) or (2), the live-stock officer revoking the licence shall give notice to that effect to the owner or the person stated therein to be the owner of the bull and any such notice given in respect of a licence shall state the grounds for the revocation.