Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(1) in Assam Homoeopathic Medicine Act, 1955

(1)The State Government may, as soon as may be, by notification in the official Gazette constitute a Board, to be called the Board of Homoeopathic System of Medicine, Assam'. The Board shall be a body corporate and have perpetual succession and a common seal and may by the said name sue and be sued.