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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(4) in Bihar Preservation and Improvement of Animals Rules, 1960

(4)If no claimant turns up, the bull shall be sold by public auction and the sale proceeds thereof shall, after deducting therefrom the costs, charges and expenses incurred for the maintenance and sale of the bull, be deposited in the treasury or sub-treasury under head [XXXAH] [See new Head of Account]-Other receipts-Miscellaneous receipts - Receipts in connection with the Administration of the Bihar Preservation and Improvement of Animals, Act 1955". If the sale-proceeds are not sufficient to cover the cost of maintenance, the deficit amount shall be written off.