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

State of Assam - Subsection

Section 5(3) in The Assam Cattle Preservation Act, 1950

(3)Any person aggrieved by the refusal of the Veterinary Officer to issue a certificate under this section may, within fifteen days from the date of communication to him of such refusal, appeal to the prescribed authority against the order of refusal, and the prescribed authority may pass such orders thereon as he thinks fit.