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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(2)(b) in The Maharashtra Veterinary Practitioners Act, 1971

(b)to the Council shall be filed within such period and on payment of such fee, and shall be heard and decided by the Council in such manner as may be provided by regulations.