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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(4) in THE ANDHRA PRADESH MEDICAL PRACTITIONERS REGISTRATION ACT, 1968

(4)The Council may, refer to any such committee for enquiry and report any matter relating to any of the purposes of this Act, or, delegate to it, any of its functions by resolution, subject to such conditions as it deems fit to impose and may cancel any such delegation.