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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(1) in The Punjab Homoeopathic Practitioners Act, 1965

(1)The Council may appoint such number of Inspectors to inspect the institutions and their examinations as it may deem fit and such Inspectors shall be paid such fee as may be prescribed.