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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 41(6) in The Jammu and Kashmir Ayurvedic and Unani Practitioners Act, 1959

(6)An Inspector shall not interfere with the conduct of any examination, but it shall be his duty to report to the Board of his opinion as to the sufficiency or insufficiency of any examination which he is asked to attend and any other matter in relation to such examination on which the Board may require him to report.