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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(1) in U.P. Indian Medical Institutions (Acquisition and Miscellaneous Provisions) Act, 1982

(1)On and from the appointed day, every scheduled institution shall be administrated by the State Government in such manner as the State Government may, from time to time direct.