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

State of Himachal Pradesh - Subsection

Section 46(3) in Himachal Pradesh Para-Veterinary Council Act, 2010

(3)In case any approved or recognised Para-veterinary institution starts a course and admits students without the prior permission of the State Government the approved admission capacity of such institution in all its approved courses shall be reduced by 25% and such institution shall not be allowed to admit any student against the management or Non Resident Indian quota in the next academic year.