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[Cites 0, Cited by 0] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(2) in Central Council of Homoeopathy (General) Regulations, 2018

(2)In case of urgency, the President may take the necessary action and intimate the fact to the Executive Committee and the Central Council:Provided that no such action shall be taken in anticipation of approval in matters of major policy or principle.