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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(f) in Veterinary Council of India (Procedure for recognition and de-recognition of Veterinary Colleges and Veterinary Qualifications) Rules, 2017

(f)the applicant owns and manages a veterinary clinical complex or a veterinary hospital or has an arrangement with a State veterinary hospital, and an Instructional Livestock Farm Complex, as laid down in the minimum standard of veterinary education regulations, equipped with all infrastructural facilities as specified therein and the veterinary hospital or Veterinary Clinical Complex, if owned by the applicant, shall be within the campus of the Veterinary College and under full financial and technical control of the applicant;