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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(4) in The U.P. Homoeopathic Medicine Act, 1951

(4)A copy of the proceedings of every meeting of the Board shall, within 15 days from the date of the meeting, be forwarded to the State Government or any other authority appointed by the Government in this behalf.