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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(2)(b) in The U.P. Homoeopathic Medical Colleges (Acquisition and Miscellaneous Provisions) Act, 1981

(b)two or more of such colleges shall be combined or amalgamated;
(bb)[ any of the Scheduled Colleges and the national Homoepathic Medical College shall be combined or amalgamated] [Inserted by U. P. Act No. 7 of 2001, Section 3 (a), (w.e.f. 15-2-2001).];