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[Cites 0, Cited by 0] [Section 53B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 53B(2) in The U.P. Homoeopathic Medicine Act, 1951

(2)The State Government may, by notification authorise such University to take over the function of holding of examinations for courses prescribed by the Board with effect from such date as may be specified in the notification, and thereupon the powers and functions of the Board in that behalf shall cease.