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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of West Bengal - Subsection

Section 14(3)(c) in The West Bengal Livestock Improvement Act, 1954

(c)If, on making such enquiries as may be considered necessary, the Livestock Officer finds that the claim has been substantiated, he shall direct the sale-proceeds to be paid to the claimant after deduction of an amount, not exceeding fifty rupees, as he may assess as the expenditure incurred for the seizure and maintenance of the bull, the publication of the notice and the holding of the auction under clause (a).