Section 3(1)(a) in The Homoeopathy Central Council Act, 1973

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Union of India - Subsection

Section 3(1)(a) in The Homoeopathy Central Council Act, 1973

(a)such number of members not exceeding five as may be determined by the Central Government in accordance with the provisions of the First Schedule from each State in which a State Register of Homoeopathy is maintained, to be elected from amongst themselves by persons enrolled on that register as practitioners of Homoeopathy ;

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Union of India - Subsection

Section 3(1)(a) in The Homoeopathy Central Council Act, 1973