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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(a) in Himachal Pradesh Para-Veterinary Council Act, 2010

(a)"approved institution" means a State Level Veterinary Hospital, Disease Investigation Laboratories, Veterinary Polyclinic, Veterinary Hospital, Veterinary Dispensary, Livestock and Poultry Farms or other such institution recognized by a University as an institution in which a person may undergo the training, if any, required by his course of study before the award of any Para-veterinary qualification to him;