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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(1) in The M.P. State Veterinary Council Rules, 1993

(1)Where a registered veterinary practitioner of one State is practising veterinary medicine in another State, he may apply for the transfer of his name, in Form XI, from the register of the first State where he is registered to the Registrar of the second State where he is practising.