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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1)(ii) in Central Council of Homoeopathy (General) Regulations, 2018

(ii)if it raises substantially the same question as a motion or amendment which has been moved or withdrawn with the leave of the Central Council within one year of the date of the meeting at which it is to be moved: