Section 20 in Himachal Pradesh Para-Veterinary Council Act, 2010
20. Non-recognisation of Para-veterinary qualification in certain cases.
- Where any Para-veterinary institution is established or any institution opens a new or higher course of study in Para-veterinary or increases its admission capacity without the previous permission of the State Government in contravention of the provision of this Act, Para-veterinary qualification so given to any student by such Para-veterinary institution, shall not be recognized Para-veterinary qualification for the purpose of this Act.
