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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Uttarakhand - Subsection

Section 30(2)(l) in Uttarakhand Medical Council Act, 2002

(l)manner for taking disciplinary action etc. against registered practitioner by the Council or by the Executive Committee, conditions subject to which and the fee for re-entering the name of a practitioner in the register and the remuneration to be paid to an assessor under section 21;