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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Karnataka - Subsection

Section 36(2) in The Karnataka Homeopathic Practitioners Act, 1961.

(2)The State Government on receiving the draft regulations may sanction or refuse to sanction the same or sanction them subject to such modifications as it may think fit or return them to the Board for further consideration.