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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Uttar Pradesh - Subsection

Section 30(1) in The U.P. Homoeopathic Medicine Act, 1951

(1)Subject to the provisions of this Act and subject to any general and special orders of the Board, it shall be the duty of the Registrar to keep the register and discharge such other functions as are required to be discharged by him under this Act or by any rules framed by the State Government.