Section 3 in The Indian Medicine Central Council (Amendment) Act, 2002
3. Amendment of section 36.-
In section 36 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 fees payable with the scheme under sub- section (3) of section 13A;(gb) any other factor under clause (g) of sub- section (8) of section 13A;". ---- SUBHASH C. JAIN, Secy. to the Govt. of India.
