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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Chattisgarh - Subsection

Section 41(1) in The Chhattisgarh Sah Chikitsa Parishad Act, 2001

(1)The Council may, after giving the person concerned a reasonable opportunity of being heard and enquiring into his objections, if any, order that any entry in the State Register which in the opinion of the Council has been fraudulently or incorrectly made or brought about be cancelled or amended.