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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Himachal Pradesh - Subsection

Section 30(2) in Himachal Pradesh Para-Veterinary Council Act, 2010

(2)Every Para-veterinary establishment shall maintain and keep records of all animals attended or admitted or treated in the manner prescribed and such records or extracts thereof shall be made available to the Council or the authorized technical officer of the State Government not below the rank of the Deputy Director of the concerned district on demand.