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[Cites 0, Cited by 3] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(3) in The Indian Medicine Central Council Act, 1970

(3)Subject to such general or special directions as the Central Council may from time to time give, each such committee shall be competent to deal with any matter relating to Ayurveda, Siddha [, Unani or Sowa-Rigpa] [ Substituted by Indian Medicine Central Council (Amendment) Act, 2010 (NO. 43 OF 2010] system of medicine, as the case may be, within the competence of the Central Council.
Prior to Substitution subsection 9(1) read as;(1) The Central Council shall constitute from amongst its members,-(a) a committee for Ayurveda;(b) a committee for Siddha; and(c) a committee for Unani,