Section 3 in The U.P. Homoeopathic Medicine Act, 1951
3. Establishment of Board.
- The State Government shall, by notification in the Official Gazette, [establish] [For the establishment of a Board, see Notification No. 88-BH/V-1226-52, dated August 15, 1952, in Official Gazette dated August 16, 1952, Part I, page 941.] in the manner provided hereafter, a Board to be called the Uttar Pradesh Homoeopathic Medicine Board, for the purpose of carrying out the provisions of this Act. The Board shall be a body corporate having a perpetual succession and a common seal and may sue or be sued in its corporate name.
