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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(1) in Bihar Preservation and Improvement of Animals Act, 1955

(1)No person shall keep a bull which has attained the prescribed age except under a licence granted under subsection (2) unless it is certified by the Veterinary Officer that the bull has been effectively castracted in such manner as may be prescribed.Explanation. - If person keeps more than one bull he shall obtain a separate licence in respect of each bull.