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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(1) in The U.P. Homoeopathic Medicine Act, 1951

(1)A Chairman may empower, by general or special order, the Vice-Chairman to exercise under his control anyone or more of his powers, duties or functions except those specified in clauses (a) and (b) of Section 12.