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State of Himachal Pradesh - Section

Section 23 in Himachal Pradesh Para-Veterinary Council Act, 2010

23. Power to require information as to courses of study and examinations.

- Every University or Para-veterinary institution in India which grants a recognized Para-veterinary qualification, shall furnish such information as the Council may, from time to time, require as to the courses of study and examinations to be undergone in order to obtain such qualification as to the age at which such courses of study and examinations are required to be undergone and such qualifications conferred and generally as to the requisite for obtaining such qualification.