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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Tamilnadu - Subsection

Section 37(1) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971

(1)The council may, with the previous sanction of the Government, by notification, make regulations not inconsistent with this Act and the rules made thereunder for enabling it to perform its functions under this Act.