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[Cites 0, Cited by 0] [Section 13A(4)] [Section 13A] [Entire Act]

Union of India - Subsection

Section 13A(4)(b) in The Indian Medicine Central Council (Amendment) Act, 2002

(b)consider the scheme, having regard to the factors referred to in sub- section (8) and submit it to the Central Government together with its recommendations thereon within a period not exceeding six months from the date of receipt of the reference from the Central Government.