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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(1) in The M.P. State Veterinary Council Rules, 1993

(1)The State Council may under Section 40 of the Act, appoint from among its members an Executive Committee and other committees on the adoption of a motion to this effect for such purposes as it may consider necessary and define the purposes and functions of such committee in the said motion itself.