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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Karnataka - Subsection

Section 28(3) in The Karnataka Homeopathic Practitioners Act, 1961.

(3)The Registrar shall place the application before the Board and the Board may direct the Registrar to call for any further information which it may deem necessary. The Board may also direct a local inquiry to be made by a competent person or persons authorised by it in this behalf.