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 24] [Entire Act] Union of India - Subsection Section 24(6) in Central Council of Homoeopathy (General) Regulations, 2018 (6)The matter which had not been on the agenda of the original meeting shall be discussed at an adjourned meeting after completion of agenda of the original meeting.
