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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(3) in The U.P. Homoeopathic Medicine Act, 1951

(3)nothing in this section or in any other provision of this Act shall be deemed to prevent the Board from making regulations authorising the asking of questions by members at its meetings, subject to such conditions and restrictions as may be prescribed in the rules or regulations.