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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(5) in U.P. Rural Institute of Medical Sciences and Research, Saifai Act, 2005

(5)The Director shall then within such time as the State Government may fix, submit to it a report of the action taken or proposed to be taken by the Governing Body.