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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(2) in Bihar Preservation and Improvement of Animals Rules, 1960

(2)The Veterinary Officer shall, on receipt of such application, calculate the expenses incurred over the upkeep of the animal up to the date of its release at the same rates as are admissible for feeding and treatment of such animals admitted into a Veterinary Hospital of a district.