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State of Uttar Pradesh - Section
Section 18 in U.P. Indian Medical Institutions (Acquisition and Miscellaneous Provisions) Act, 1982
18. Power to make rules.
- The State Government may, by notification, make rules for carrying out the purposes of this Act.The Schedule[See Section 2 (c)]| Serial No. | Name of Institutions |
| 1. | Ayurved Mahavidyalaya, Varanasi, |
| 2. | Lal Bahadur Shastri Smarak Ayurvedic College, Handia(Allahabad). |
| 3. | Takmil-ut-Tib College, Lucknow. |
| 4. | Unani Medical College, Allahabad. |