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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(2) in The M.P. State Veterinary Council Rules, 1993

(2)Where the said renewal fee is not paid within the period mentioned in sub-rule (1) of the defaulter's name shall stand removed from the said register and shall be restored to it only after the payment of the said renewal fee with fine which shall be five rupees for every one month or part thereof his default.