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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Himachal Pradesh - Subsection

Section 28(4) in Himachal Pradesh Para-Veterinary Council Act, 2010

(4)The Council may reject an application if it is satisfied that the applicant or the Para-veterinary establishment does not fulfill the conditions prescribed under sub-section (3) and in every case where the application is rejected, reasons therefore shall be recorded in writing.