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[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(1)(b) in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020

(b)the Commission has persistently made default in complying with any direction issued by the Central Government under this Act or in the discharge of the functions and duties imposed on it by or under the provisions of this Act, the Central Government may,by notification in the Official Gazette, supersede the Commission for such period, not exceeding six months, as may be specified in the notification: