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Indian Medicine Central Council Act, 1970

32. Information to be furnished by Central Council and publication thereof

(1) The Central Council shall furnish such reports, copies of its minutes, abstracts of its accounts, and other information to the Central Government as that Government may require.

(2) The Central Government may publish in such manner as it may think fit, any report, copy , abstract or other information furnished to it under this section or under section 20.



Indian Medicine Central Council Act, 1970 Back




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