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[Cites 0, Cited by 1] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(1) in The Indian Veterinary Council Act, 1984

(1)The State Veterinary Council may, with the previous sanction of the State Government, appoint a Registrar who shall also act as Treasurer unless the State Veterinary Council appoints any person as Treasurer and may appoint such other officers and employees as it may deem necessary to carry out the purposes of this Act.