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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Uttar Pradesh - Subsection

Section 41(4) in Dr. Ram Manohar Lohia Institute of Medical Sciences Act, 2015

(4)The State Government shall address the Director with reference to the result of such inspection or inquiry, and the Director shall communicate to the Board the view of the State Government together with such advice as the State Government may offer upon the action to be taken thereon.