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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Punjab - Subsection

Section 54(2) in Punjab State Veterinary Council Rules, 1997

(2)Where the renewal fee is not paid before the date specified in sub-rule (1), the defaulter's name shall stand removed from the register and this name shall be restored to the register only if he pays, -
(i)rupees fifteen as renewal fee within one year after the expiry of the date specified in sub-rule (1); and
(ii)rupees one per month beyond the period of one year from the date specified in sub-rule (1) in addition to rupees fifteen specified in clause (i) subject to a maximum of rupees twenty.