Section 56(2)(q) in The U.P. Homoeopathic Medicine Act, 1951

[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Uttar Pradesh - Subsection

Section 56(2)(q) in The U.P. Homoeopathic Medicine Act, 1951

(q)delegation of power by State Government and by the Board;

(qq)[ * * * *] [Omitted by U. P. Act 14 of 1977 (w.e.f. 8-8-1977).]

(qqq)the conditions for the grants of licence, the renewal of licence and the fees payable therefor ;