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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

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

(i)the applicant has prepared time bound programmes to provide for additional manpower for the second, third and fourth academic years, and additional infrastructural facilities, including in relation to veterinary clinical complex and Instructional Livestock Farm Complex, for the third and fourth academic years, in accordance with the standards specified in the minimum standard of veterinary education regulations, so as to collectively provide and complete all the necessary facilities within a period of one year from the date of grant of the letter of permission by the Central Government to commence the admissions to the Veterinary College;