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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(4) in Maharashtra Paramedical Council Act, 2011

(4)Where the Council has refused to recommend any paramedical qualification which has been proposed for recognition, the Government after considering such application and after obtaining from the Council a report, if any, as to the reasons for any such refusal, may, by notification in the Official Gazette, amend the Schedule so as to include such qualification therein.