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 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(3) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972

(3)After the replies from the authorities referred to in sub-rule (2) are received or, if no replies are received, after allowing a reasonable time for the receipt of the replies, the application shall, at the earliest opportunity, be placed before the executive committee of the council. The recommendation of the executive committee shall be placed before the council.