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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Gujarat - Subsection

Section 28(8) in The Gujarat Homoeopathic Act, 1963

(8)The Council shall forward a copy of every such report to the authorities of the institution in respect of which the said report was made and shall also forward a copy of such report, together with any observation thereon made by the said body, to the State Government.