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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Uttar Pradesh - Subsection

Section 39(2) in U.P. Rural Institute of Medical Sciences and Research, Saifai Act, 2005

(2)Notwithstanding anything contained in sub-section (1), the first regulations under this Act shall be made by the State Government, and any regulations so made may be already or rescinded by the Institute in exercise of its powers under sub-section (1).