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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(5) in The Punjab Homoeopathic Practitioners Act, 1965

(5)The Council may appoint such other officers and servants as may be necessary for carrying out the purposes of this Act :Provided that the number and designation of such officers and servants and their salaries and allowances shall be subject to the previous approval of the State Government.