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[Cites 0, Cited by 6] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2) in The Indian Medical Council Act, 1956

(2)After considering such representation, the Central Government may send it to the State Government of the State in which the University or medical institution is situated and the State Government shall forward it along with such remarks as it may choose to make to the University or medical institution, with an intimation of the period within which the University or medical institution may submit its explanation to the State Government.