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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(11) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971

(11)to recommend to the Government the sanction of a grant to an affiliated institution teaching Homeopathy or the withdrawal or suspension, after giving the governing body or authority of the institution concerned an opportunity of showing cause against the action proposed, of any such grant;