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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(4) in The M.P. State Veterinary Council Rules, 1993

(4)Period for lodging claims and objections. - Every claim for inclusion of a name in the roll and every objection to any entry therein shall be lodged within a period of thirty days from the date of publication of the roll in draft under Rule 3 (3) in Forms I and II respectively.