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[Cites 0, Cited by 0] [Section 12A(7)] [Section 12A] [Entire Act]

Union of India - Subsection

Section 12A(7)(d) in The Homoeopathy Central Council (Amendment) Act, 2002

(d)whether adequate hospital facilities, having regard to the number of students likely to attend such medical institution or course of study or training or as a result of the increased admission capacity, have been provided or would be provided within he time- limit specified in the scheme;