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State of Tamilnadu - Section

Section 7 in Tamil Nadu Homeopathy Council Regulations, 1973

7.

Previous to any meeting of the Council, the Registrar shall, in consultation with the President, prepare a provisional programme of business with notes and include any other subjects proposed by any member and shall furnish a copy thereof to each member of the Council not less than seven days before the day of meeting; and, at the same time, forward to all members of the Council copies of the documents and evidence in any special cases to be brought before the Council during that session.