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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(4) in The M.P. State Veterinary Council Rules, 1993

(4)The Executive Committee and other committees so appointed shall report to the Registrar of the State Council on the matters referred in the motion(s) appointing the said Committee(s) within the time frame specified for this purpose in the said motion(s).