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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Himachal Pradesh - Subsection

Section 41(1) in Himachal Pradesh Para-Veterinary Council Act, 2010

(1)The Council may, after giving the person concerned a reasonable opportunity of being heard, order that any entry in the State Register which in the opinion of the Council, has been fraudulently or incorrectly made or brought, be cancelled or amended.