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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Uttar Pradesh - Subsection

Section 37(3) in The United Provinces Indian Medicine Act, 1939

(3)all such regulations shall be published in the Official Gazette [and shall not be taken effect until they have been confirmed by the State Government] [Inserted by U. P. Act No. 7 of 1956.].