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[Cites 0, Cited by 0] [Section 53A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 53A(1) in The U.P. Homoeopathic Medicine Act, 1951

(1)The State Government shall have power to communicate its views in writing to the Board in respect of anything done or purporting to be done by the Board or any other such matter as may concern the Board and to advise the Board regarding the action to be taken.