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State of Uttar Pradesh - Section

Section 20 in United Provinces Medical Act, 1917

20. Power of Council to call for information from medical college or school.

- The Council shall have power to call on the governing body or authorities of a medical college or school other than a college or school affiliated to the University of Allahabad, [***] [The word (Lahore) Omitted by the A. O. 1950.] Calcutta, Bombay, or Madras, included in or desirous of being included in the schedule-
(a)to furnish such reports, returns, or other information as. the Council may require to enable it to judge of the efficiency of the instruction given therein in medicine, surgery, and midwifery; and
(b)to provide facilities to enable a member of the Council deputed by the Council in this behalf to be present at the examinations held by such college or school.