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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Uttar Pradesh - Subsection

Section 34(3) in Dr. Ram Manohar Lohia Institute of Medical Sciences Act, 2015

(3)The Board may make new or additional regulations or may amend or repeal the regulations referred to in sub-section (2) with prior approval of the Institute.