Section 58(1) in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020
(1)With effect from such date as the Central Government may, by notification, appoint in this behalf, the Homoeopathy Central Council Act, 1973 (59 of 1973) shall stand repealed and the Central Council of Homoeopathy constituted under section 3 of the said Act shall stand dissolved.
