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State of Uttar Pradesh - Section

Section 9 in U.P. Indian Medical Institutions (Acquisition and Miscellaneous Provisions) Act, 1982

9. Restriction on admission of student.

- A medical institution imparting instruction in Ayurvedic or Unani-Tibbi System of medicine established before the appointed day may admit students enrolled in such institution on the appointed day from a lower class to higher class by way of promotion during a period of five years from the appointed day, and after the said period of five years, the provisions of Section 8 shall mutatis mutandis apply to every such institution.