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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(2)(c) in U.P. Rural Institute of Medical Sciences and Research, Saifai Act, 2005

(c)he shall be bound to place before the institute and the Governing Body and the authorities of the Institute all such information as may be necessary for the transaction of their business;