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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2)(v) in Homoeopathy (Post Graduate Degree Course) M.D. (Hom.) Regulations, 1989

(v)[ The designated authority for counseling of eighty-five percent State and Union territory quota for admissions to post-graduate course in all Homoeopathic educational institutions in the States and Union territories including institutions established by the State Government, University, Trust, Society, Minority Institution, Corporation or Company shall be the respective State or Union Territory in accordance with the relevant rules and regulations of the concerned State or Union territory Government, as the case may be.] [Substitued by Notification No. 12-11/2010-CCH(Part II)(1), dated 19.6.2019.]