Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(3) in The Maharashtra Veterinary Practitioners Act, 1971

(3)The Registration Officer shall examine every application received on or before the appointed day, and after making such enquiry in the prescribed manner, if he is satisfied that the applicant is qualified for registration under section 18, shall, subject to the provisions of sub-section (4), direct the entry of the name of the applicant to be made in the register.