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

State of Jammu-Kashmir - Subsection

Section 21(2) in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003

(2)If the said body refuses to comply with any such direction, the Government may. upon the report by the Board, remove the name of such University, Medical College or institution from Schedule I or refuse to include it in the said schedule.