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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Himachal Pradesh - Subsection

Section 38(1) in Himachal Pradesh Para-Veterinary Council Act, 2010

(1)No person shall be registered on the State Register as Para-veterinary practitioner unless he possesses a recognized qualification and has not paid such fee, as may be prescribed and different fee may be prescribed for different qualifications but it shall not exceed one thousand rupees and the registration shall be valid for a period of three years.