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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Odisha - Subsection

Section 46(2) in The Orissa Veterinary Council Rules, 1997

(2)Where the said renewal fee is not paid, within the period mentioned in Sub-rule (1) the time of the defaulter shall stand removed from the State Veterinary Register and shall be restored to it only after the payment of the said renewal fee along with a service charge which shall be Rs. 15 (Rupees fifteen only).