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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Uttar Pradesh - Subsection

Section 53(2) in The U.P. Homoeopathic Medicine Act, 1951

(2)The State Government may appoint an Examination Committee to aid the Controller in the matters of holding examinations and appointing examiners and performing such other functions as may be notified.]