Section 14(2)(b) in The Homoeopathy Central Council Act, 1973

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Union of India - Subsection

Section 14(2)(b) in The Homoeopathy Central Council Act, 1973

(b)Where the Council has refused to recommend any medical qualification which has been proposed for recognition by any authority referred to in clause (a) and that authority applies to the Central Government in this behalf, the Central Government, after considering such application and after obtaining from the Council a report, if any, as to the reasons for any such refusal, may, by notification in the Official Gazette, declare that such qualification shall be a recognised medical qualification and the provisions of clause (a) shall apply accordingly.

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Union of India - Subsection

Section 14(2)(b) in The Homoeopathy Central Council Act, 1973