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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(6) in The Punjab Homoeopathic Practitioners Act, 1965

(6)The Council shall forward a copy of every such report to the body which held the examination in respect of which the said report was made and shall also forward a copy of such report, together with any observation thereon made by the said body, to the State Government.