Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 57] [Entire Act] State of Uttar Pradesh - Subsection Section 57(2) in The U.P. Homoeopathic Medicine Act, 1951 (2)No regulations made by the Board under this Act shall have effect until they are confirmed by the State Government and published in the Gazette].
