Section 4 in The Homoeopathy Central Council (Amendment) Act, 2002
4. Amendment of section 33.-
In section 33 of the principal Act, in sub- section (1), after clause (g), the following clauses shall be inserted, namely:-"(ga)the form of the scheme, the particulars to be given in such scheme, the manner in which the scheme is to be preferred and the fee payable with the scheme under clause (b) of sub- section (2) of section 12A;(gb) any other factor under clause (g) of sub- section (7) of section 12A;". ---- SUBHASH C. JAIN, Secy. to the Govt. of India.
