Section 3(1)(c) in The Homoeopathy Central Council Act, 1973

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Union of India - Subsection

Section 3(1)(c) in The Homoeopathy Central Council Act, 1973

(c)such number of members, not exceeding forty per cent of the total number of members elected under clauses (a) and (b), as may be nominated by the Central Government, from amongst persons having special knowledge or practical experience in respect of Homoeopathy or other related disciplines :

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Union of India - Subsection

Section 3(1)(c) in The Homoeopathy Central Council Act, 1973