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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(3) in The U.P. Homoeopathic Medicine Act, 1951

(3)No business shall be transacted at any meeting of a committee when either less than two members or less than one-fourth of the members constituting the committee, whichever is more, are present.