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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttarakhand - Subsection

Section 22(1) in Uttarakhand Medical Service Selection Board Act, 2015

(1)The Board may, with the previous approval for the State Government make or amend regulations relating to the discharge of its functions under this Act including charging of fees for holding examinations or interviews or both for making selection under this Act.