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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Karnataka - Subsection

Section 26(2)(h) in The Karnataka Private Medical Establishments Act, 2007

(h)all matters expressly required or allowed by this Act to be prescribed or in respect of which this Act makes no provision or makes insufficient provision and a provision is, in the opinion of the State Government, necessary for the proper implementation of the Act.