Section 43 — Regulations.

The Regional Centre for Biotechnology Act, 2016.
The authorities of the Regional Centre may make Regulations, consistent with the provisions of this Act, the Statutes and the Ordinances for the conduct of their own business and that of the Committees, if any, appointed by them and not provided for by this Act, the Statutes or the Ordinances, in the manner specified by the Statutes.

Official Hindi (PDF) ↗

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