Section 12A(3)(b) in The Homoeopathy Central Council Act, 1973

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Union of India - Subsection

Section 12A(3)(b) in The Homoeopathy Central Council Act, 1973

(b)consider the scheme, having regard to the factors referred to in sub-section (7), and submit it to the Central Government together with its recommendations thereon within a period not exceeding six months from the date of receipt of the reference fro the Central Government.

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Union of India - Subsection

Section 12A(3)(b) in The Homoeopathy Central Council Act, 1973