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[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(6)(d) in The M.P. State Veterinary Council Rules, 1993

(d)A copy of the roll together with the list of amendments published under sub-rule (b) shall be sent by the Registrar to the State Government