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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 41(8) in The Jammu and Kashmir Ayurvedic and Unani Practitioners Act, 1959

(8)The Board shall forward a copy of every such report to the body or institution which held the examination in respect of the said report was made and shall also forward a copy of such report together with any observations thereon made by the said body or institution to the Government.