Section 53(3) in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003
(3)The Government may, by notification in the Government Gazette, cancel any regulation :Provided that in submitting regulations under clauses (i) to (iv) for sanction of the Government under this section, the Board shall send a copy of its proceedings relating to the passing of such regulations and shall state the number of its members who have voted for or against such regulations or not voted in respect of such regulations.
