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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Assam - Subsection

Section 23(1) in Assam Yoga Council Act, 2018

(1)The Council may on being satisfied that a person possesses requisite qualification, has paid the prescribed fee and has attained the minimum age-limit prescribed wherever necessary, direct the registration of his name and the Registrar shall thereupon make necessary entries in the register and grant him a certificate of registration.