Section 22 in The Homoeopathy Central Council Act, 1973
22. Supply of copies of State Register of Homoeopathy.
- Each Board shall supply to the Central Council three printed copies of the State Register of Homoeopathy as soon as may be after the commencement of this Act and subsequently after the first day of April of each year, and each Board shall inform the Central Council without delay of all additions to, and other amendments in, the State Register of Homoeopathy made from time to time.
