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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Uttarakhand - Subsection

Section 30(1) in Uttarakhand Medical Council Act, 2002

(1)The Government may, by notification in the official Gazette, and subject to the condition of previous publication, make rules to carry out the purposed of this Act. Such rules may be made to provide for all or any matters expressly required or allowed by this Act to be prescribed by rules.