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[Cites 0, Cited by 0] [Section 27(3)] [Section 27] [Entire Act]

State of Karnataka - Subsection

Section 27(3)(ii) in The Karnataka Homeopathic Practitioners Act, 1961.

(ii)in each of the qualifying examinations specified in the Schedule and for the purpose of securing such standard, the Board shall have authority to call on the governing body or authorities of any institution authorised to hold any of such examinations,--