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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Himachal Pradesh - Subsection

Section 33(4) in Himachal Pradesh Para-Veterinary Council Act, 2010

(4)On an application made by the registered Para-veterinary practitioner, if the Council is satisfied that the such practitioner has not ceased to practise, then the Council may direct the Registrar to restore the name of such practitioner in the State Register and the Registrar shall comply with such directions.