Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tamilnadu - Section Section 42 in Tamil Nadu Homeopathy Council Regulations, 1973 42. The Executive Committee will be competent to discuss and decide on any point at an emergency. Such decisions taken should, however, be got ratified by the Council at its next meeting.
