Section 9(2)(a) in The Gujarat Homoeopathic Act, 1963

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State of Gujarat - Subsection

Section 9(2)(a) in The Gujarat Homoeopathic Act, 1963

(a)absents himself from three consecutive ordinary meetings of the Council without such reasons as may, in the opinion of the State Government in the case of the President and in the opinion of the Council in the case of any other member, be sufficient, or

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State of Gujarat - Subsection

Section 9(2)(a) in The Gujarat Homoeopathic Act, 1963