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Union of India - Act

The Post- Graduate Institute Of Medical Education And Research, Chandigarh (Amendment) Act, 2001

UNION OF INDIA
India

The Post- Graduate Institute Of Medical Education And Research, Chandigarh (Amendment) Act, 2001

Act 18 of 2001

  • Published on 1 January 2001
  • Commenced on 1 January 2001
  • [This is the version of this document from 1 January 2001.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the Post-Graduate Institute of Medical Education and Research, Chandigarh Act, 1966.BE it enacted by Parliament in the Fifty- second Year of the Republic of India as follows:-

1. Short title.-

This Act may be called the Post- Graduate Institute of Medical Education and Research, Chandigarh (Amendment) Act, 2001 .

2. Amendment of section 6 of Act 51 of 1966 .-

In the Post- Graduate Institute of Medical Education and Research, Chandigarh Act, 1966 , in section 6, in sub- section (2), after the words" as soon as he", the words" becomes a Minister or Minister of State or eputy Minister, or the Speaker or the Deputy Speaker of the House of the People, or the Deputy Chairman of the Council of States, or" shall be inserted. SUBHASH C. JAIN, Secretary to the Govt. of India.