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

State of Uttar Pradesh - Subsection

Section 41(2) in Dr. Ram Manohar Lohia Institute of Medical Sciences Act, 2015

(2)Where the State Government decides to cause an inspection or inquiry to be made under sub-section (1), it shall inform the Institute of the same through the Director and any person nominated by the Board may be present at such inspection or inquiry as representative of the Institute and he shall have the right to be heard as such.