Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(4) in Central Council of Homoeopathy (General) Regulations, 2018

(4)Any resolution or business which is circulated as stated above and approved by a majority of the members signing, shall be binding as a resolution adopted, as if, in a meeting of the Central Council or the Executive Committee.