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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of West Bengal - Subsection

Section 18(4) in The West Bengal Livestock Improvement Act, 1954

(4)The Director shall, after considering the report of the Livestock Officer and the report of the local enquiry, if any, and after giving the appellant an opportunity of being heard, either allow or reject the appeal and pass such consequential orders, if any, as he deems necessary.