Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Arunachal Pradesh - Subsection Section 5(ii) in Arunachal Pradesh Health Services Rules, 1990 (ii)After the date of such commencement authorised strength of the various categories shall be such as may be determined from time to time by the controlling authority.
