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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Rajasthan - Subsection

Section 27(3) in Rajasthan Para-medical Council Regulations, 2014

(3)The Registrar shall put a note of decent on the decision taken by the Council and send it to the State Government, if he feels that the decision taken by the Council is contrary to the financial rules and provisions of the Act and any prevailing law, and State Government shall take a decision on it.