Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 53A] [Entire Act] State of Uttar Pradesh - Subsection Section 53A(2) in The U.P. Homoeopathic Medicine Act, 1951 (2)The Board shall communicate to the Government the action, if any, taken or proposed to be taken on such advice.
