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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(3) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970

(3)The qualifications, the conditions of appointment and service and scale of pay as respects the Registrar shall be such as may be prescribed and as respects the other employees, shall be such as the Board may, with the previous sanction of the State Government, determine by regulations.