LexSection 47 — Information to be furnished by Commission and publication thereof.
The National Medical Commission Act, 2019
(1) The Commission 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, the reports, minutes, abstracts of accounts and other information furnished to it under sub-section (1).Open in Lexace · Ask the AI about this section