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

Union of India - Subsection

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

(j)the Veterinary College shall not have the words such as, ?Government' or ?Indian' or ?National' or ?All India' or any other names prohibited under the Emblems and Names (Prevention of Improper Use), 1950 as part of its name in any form so as to give an impression that the said Veterinary College belongs to or is managed by the Government or has Government patronage and these restrictions shall not be applicable for those Veterinary Colleges which are established by or under and with the name approved by the State or Central Government.