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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Central Provinces And Berar - Subsection

Section 4(4) in The Central Provinces and Berar Animal Preservation Act, 1949

(4)Any person aggrieved by the refusal of the Executive Authority or the Veterinary Officer to issue a certificate under this section may, within fifteen days from the date of communication to him of such refusal, appeal to the State Government against the order of refusal and the State Government may pass such orders thereon as it thinks fit.