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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(3) in Bihar Preservation and Improvement of Animals Rules, 1960

(3)The Veterinary Officer may, for reasons to be recorded in writing, allow or disallow the application but no application shall be disallowed unless the applicant has been given a reasonable opportunity of being heard and of adducing evidence, if any, in support of his application.