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[Cites 0, Cited by 0] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(2) in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020

(2)The Medical Assessment and Rating Board for Homoeopathy may, in the discharge of its functions,make such recommendations to, and seek such directions from, the Commission, as it deems necessary.