AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

26. Control by Central Government.

The Institute shall carry out such directions as may be issued to it from time to time by the Central Government for the efficient administration of this Act.



National Institute of Mental Health and Neuro Sciences, Bangalore Act, 2012 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys