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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Kerala - Subsection

Section 21(2) in Travancore-Cochin Medical Practitioners Act, 1953

(2)The committee shall draw up the regulations under this Act. All regulations framed by the committee shall be placed before the appropriate council for its consideration and with the modifications, if any. made by such council, shall be submitted to the Government for approval.