Section 27 in Veterinary Council of India (Procedure for recognition and de-recognition of Veterinary Colleges and Veterinary Qualifications) Rules, 2017
27. An affidavit, on a non-judicial stamp paper of Rs. 100, stating that the information given in the application is true and stating that if the applicant fails to disclose all the information or suppresses or misrepresents any of the information or if it is found that the information given in the application is false, it shall be liable to be proceeded against in accordance with law, including but not limited to its de-recognition or withdrawal of the permission granted to it under these Rules.
