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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Himachal Pradesh - Subsection

Section 28(3) in Himachal Pradesh Para-Veterinary Council Act, 2010

(3)The Council, if satisfied that the applicant and the Para-veterinary establishment ful fills such terms and conditions as may be prescribed, shall register the applicant and such Para-veterinary establishment and shall grant him in relation to the Para-veterinary establishment a certificate of registration in such form as may be prescribed within a specified period.