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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(5) in Veterinary Council of India (Procedure for recognition and de-recognition of Veterinary Colleges and Veterinary Qualifications) Rules, 2017

(5)If the Central Government is of the view that the permission to increase the admission capacity shall not be granted, the reasons for such refusal shall be recorded and communicated to the applicant or the recognised Veterinary College in writing, with copies to the Council and the concerned University.