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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Uttarakhand - Subsection

Section 26(1)(b) in Uttarakhand Panchayati Raj Act, 2016

(b)shall subject to such rules as may be prescribed by State Government concern Gram Panchayat regarding the establishment, maintenance and supervision, maintain any existing Ayurvedic, Homoeopathic or Unani hospital or dispensary including the building and equipments thereof and may similarly establish and maintain a new hospital or dispensary for one or more of the systems of medicine mentioned above.