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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Telangana - Subsection

Section 40(2) in Nizams Institute of Medical Sciences Act, 1989

(2)Notwithstanding anything contained in sub-section (1), the first regulations under this Act, shall be made by the Government and any regulations so made may be altered or rescinded by the Governing Council for exercise of its powers under sub-section (1) with the approval of the Government.