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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 8(2)(c) in Arunachal Pradesh Indian Medicine Council Act, 2013

(c)The Registrar shall send three printed copies of the State Register to the Central Council after the first day of April of every calendar year and also inform the Central Council without any delay of all additions together with all other amendments, in the State Register made from time to time.