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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Himachal Pradesh - Subsection

Section 19(1)(b) in Himachal Pradesh Para-Veterinary Council Act, 2010

(b)no Para-veterinary institution shall-
(i)open a new or higher course of study or training which would enable a student of such course or training to qualify himself for the award of any recognized Para-veterinary qualification; or
(ii)increase its admission capacity in any course of study or training, except with the previous permission of the State Government obtained in accordance with the provisions of this section.