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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(2) in U.P. Rural Institute of Medical Sciences and Research, Saifai Act, 2005

(2)Where the State Government decide 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 person nominated by the Governing Body may be present at such inspection or inquiry as representative of the Institute and he shall have the right to be heard as such.