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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Telangana - Subsection

Section 19(2)(b) in Nizams Institute of Medical Sciences Act, 1989

(b)he shall be bound to place before the Governing Council and the Executive Board and authorities of the lnstitute all such information as may be necessary for the transaction of their business;