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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

Union of India - Subsection

Section 3A(2) in The Homoeopathy Central Council Act, 1973

(2)The Central Council shall be reconstituted in accordance with the provisions of section 3 [within a period of two years] from the date of supersession of the Central Council under sub-section (1).