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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Himachal Pradesh - Subsection

Section 8(5) in Himachal Pradesh Private Medical Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006

(5)The nodal officer shall have the powers of a civil court to access, obtain and scrutinize the records of the Private Medical Educational Institutions as well as summoning of any person or any relevant official record, which he may deem necessary.