Section 3(5)(c) in The M.P. State Veterinary Council Rules, 1993

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State of Madhya Pradesh - Subsection

Section 3(5)(c) in The M.P. State Veterinary Council Rules, 1993

(c)Every such claim or objection, as the case may be, shall be examined by the Registrar who shall record his remarks, thereon, following which he may either allow or reject the claim or objection :

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State of Madhya Pradesh - Subsection

Section 3(5)(c) in The M.P. State Veterinary Council Rules, 1993