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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(2)(a) in The Maharashtra Veterinary Practitioners Act, 1971

(a)to the State Government shall be filed within thirty days from the date of publication of the first register under sub-section (5) of section 16 and on payment of fee of Rs. 5; and