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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Gujarat - Subsection

Section 18(2)(b) in The Gujarat Veterinary Practitioners Act, 1969

(b)If the renewal fee be not paid by the due date, the Registrar shall remove the name of the defaulting veterinary practitioner from the register. On such removal, the certificate of registration issued to the practitioner shall be deemed to have been cancelled: