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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Himachal Pradesh - Subsection

Section 46(1) in Himachal Pradesh Para-Veterinary Council Act, 2010

(1)Notwithstanding anything contained in this Act or any other law for the time being in force, any Para-veterinary institution established or courses started or increases the admission capacity without prior permission of the State Government as required under section 19 of this Act, shall not be regularized by any authority whatsoever including the State Government.