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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(1) in U.P. Indian Medical Institutions (Acquisition and Miscellaneous Provisions) Act, 1982

(1)It shall be lawful for the State Government to regulate, by rules, the establishment, maintenance, management and functioning of every institution imparting instruction in Naturopathy or Yoga Therapy.