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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(2)(e) in U.P. Indian Medical Institutions (Acquisition and Miscellaneous Provisions) Act, 1982

(e)empowering the State Government or the officers authorised by it to call for such information, statement or returns from the management of institutions referred to in clauses (a) and (b), and on such intervals as may be prescribed;