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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Chattisgarh - Subsection

Section 22(1) in The Chhattisgarh Sah Chikitsa Parishad Act, 2001

(1)The Council may appoint, from time to time anti for such period, a committee consisting of such members as it may think lit and may refer to such committee for enquiry and report or for opinion any matter for the purposes of this Act.