Section 36C in The United Provinces Indian Medicine Act, 1939
36C. [ [Substituted by U. P. Act No. 35 of 1975, Section 7 (w.e.f. 13-8-1975).]
In the event of disagreement between the Faculty and the Board on any matter referred to in Section 36-B, a reference shall be made by the Board to the State Government and the decision of the State Government shall be final.]
