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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(10) in Veterinary Council of India (Procedure for recognition and de-recognition of Veterinary Colleges and Veterinary Qualifications) Rules, 2017

(10)Where the Council recommends to the Central Government against the issue of Letter of Intent to the applicant, it shall submit its reasons for such recommendation in writing and the Central Government may, decide to issue a Letter of Intent to the applicant despite the recommendation to the contrary received from the Council.