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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(2)(iii) in Bihar Preservation and Improvement of Animals Rules, 1960

(iii)The memorandum of appeal may be sent to the appellate authority by registered post, or may be presented by the appellant or his agent or duly authorised legal practitioner, to the appellate or to such other officer as the appellate authority may appoint in this behalf.