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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(1)(c) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971

(c)The appointment of the registrar or his removal from office shall be subject to the approval of the Government and shall not take effect until such approval has been accorded.