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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Himachal Pradesh - Subsection

Section 33(2) in Himachal Pradesh Para-Veterinary Council Act, 2010

(2)It shall be the duty of the Registrar to ensure that the State Register is as far as possible correct at all time and may from time to time enter therein any material alteration in the address or qualifications of the registered Para-veterinary practitioner.