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[Cites 0, Cited by 0] [Section 19(4)] [Section 19] [Entire Act]

State of Himachal Pradesh - Subsection

Section 19(4)(a) in Himachal Pradesh Para-Veterinary Council Act, 2010

(a)if the scheme is defective and does not contain any necessary particulars, give a reasonable opportunity to the person or institution concerned for making a written representation and it shall be open to such person or Para-veterinary institution to rectify the defects, if any, specified by the Council; and