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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jharkhand - Subsection

Section 11(2) in Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005

(2)whenever any case is finally disposed of further orders regarding custody or permanent entrustment of bovine animal shall be made by competent authority subject to such terms and conditions as may be deemed proper.