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

State of Bihar - Subsection

Section 3(5) in Bihar Preservation and Improvement of Animals Rules, 1960

(5)Where the Veterinary Officer allows the application, he shall grant to the applicant a certificate to that effect specifying the place of slaughter and he shall simultaneously send a copy of the certificate to the Officer-in-charge of the police-station and the Sub-divisional Magistrate within whose jurisdiction the said place is situated.