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

State of Rajasthan - Subsection

Section 3(5) in The Rajasthan Veterinary Council Rules, 1988

(5)Forms of claim and objection and the manner of their disposal. - (i) every claim in Form I shall be signed by the person who requires his name to be included in the roll.
(ii)every objection in Form II to the inclusion of a name in the roll shall be preferred by a person whose name is already included in the roll and shall be countersigned by another person whose name is also included in the roll.
(iii)Every such claim or objection, as the case may be, shall be examined by the Registrar who shall record his remarks thereon, following which he may either allow or reject the claim or objection:
Provided that a claim or objection shall not be rejected unless the person making it is given an opportunity of making representation against such rejection.
(iv)The decision of the Registrar allowing or rejecting a claim or objection shall be final.