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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Uttar Pradesh - Subsection

Section 31(4) in The U.P. Homoeopathic Medicine Act, 1951

(4)The Board may on its own motion or on the application of any person and after calling for an explanation from the person concerned and considering the same, cancel or alter any entry in the register if in the opinion of the Board, such entry was fraudulently or incorrectly made or obtained.