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[Cites 0, Cited by 0] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(2) in The Indian Veterinary Council Act, 1984

(2)Where a renewal fee is not paid within the said period, the Registrar of the State Veterinary Council shall remove the name of the defaulter from the State veterinary register:Provided that a name so removed may be restored to the said register on payment of renewal fee in such manner as may be prescribed.