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[Cites 0, Cited by 0] [Section 5B] [Entire Act]

State of Bihar - Subsection

Section 5B(5) in The Bengal Cruelty to Animals Act, 1869

(5)The surplus, if any, of the proceeds of the sale shall, on application made by the owner within two months after the date of the sale, be paid to him; but the owner shall not be liable to make any payment in excess of the proceeds of the sale.