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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Maharashtra - Subsection

Section 38(1)(d) in The Maharashtra Veterinary Practitioners Act, 1971

(d)the period within which and the manner in which appeals against the decisions of the Registrar shall be filed and heard and decided by the Council under section 19 and the fee payable with such appeals;