Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Himachal Pradesh - Subsection Section 3(4) in Himachal Pradesh Homoeopathic Practitioners Act, 1979 (4)The chairman of the Council shall be nominated by the Government from amongst the members and shall hold office during the pleasure of the Governor.
