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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Himachal Pradesh - Subsection

Section 46(2) in Himachal Pradesh Para-Veterinary Council Act, 2010

(2)Whoever contravenes the provisions of sub-section (1) shall not be eligible for any permission under section 19 of this Act and this disqualification shall remain in force for a period of five years from the date on which the contravention of section 19 of this Act is established.