Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 51] [Entire Act] Union of India - Subsection Section 51(3) in Central Council of Homoeopathy (General) Regulations, 2018 (3)Any member may without notice move an amendment to such a motion proposing that the functions and powers or the number of its members be enlarged or reduced.
