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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(2) in The Gujarat Veterinary Practitioners Act, 1969

(2)The Council may, on sufficient cause being shown, direct at any subsequent date that the name of a veterinary practitioner removed under sub-section (1) shall be reentered in the register on such conditions and on payment of such fees, as may be prescribed by regulations.