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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(1)(a) in The Punjab Ayurvedic and Unani Practitioners Act, 1963

(a)[four] [Substituted vide Haryana Act 18 of 1969.], including the Director and one Principal of any Ayurvedic or Unani institution recognised by the Faculty, shall be appointed by the State Government; and