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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(v) in The Gujarat Veterinary Practitioners Act, 1969

(v)a registered veterinary practitioner shall be eligible to hold any appointment as a veterinary physician, surgeon, or other veterinary officer in any veterinary dispensary, hospital or infirmary supported by, or receiving a grant from, the State Government or in any such public establishment, body or institution dealing with the practice of veterinary science.