Section 42(2)(c) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970

[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

(c)the period within which the dispute regarding election to the Board shall be referred to the State Government under sub-section (2) of Section 5;

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