Section 3(1) in The Punjab Homeopathic Practitioners Act, 1965
(1)The State Government may, as soon as may be, by notification establish a Council to be called, "The Council of Homoeopathic System of Medicine", [-] [The word 'Punjab' omitted by 'ibid' (with effect from 1st April, 1969).] for the purpose of carrying out the provisions of this Act.
