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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(1) in The Rajasthan Veterinary Council Rules, 1988

(1)Every person who holds a recognised veterinary qualification and resides in the State of Rajasthan and who desires his name to be registered with the State Council shall apply to the Registration Tribunal/the Registrar, as the case may be, in Form IX duly filled in and signed by himself.