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[Cites 0, Cited by 0] [Section 10A(2)] [Section 10A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10A(2)(d) in The United Provinces Indian Medicine Act, 1939

(d)all powers, functions and duties of the Board, the President and the Vice-President shall be vested in and be exercised, performed and discharged by the Controller and the Controller shall be deemed to be the Board, the President or the Vice-President as the occasion may require.