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State of Tamilnadu - Section

Section 19 in Tamil Nadu Homeopathy Council Regulations, 1973

19.

Previous to any meeting of the Executive Committee, the Registrar shall, in consultation with the President, prepare a provisional programme of business and shall furnish a copy thereof to each member of the Committee not less than three days before the meeting of the Committee, and shall, at the same time, forward to all members copies of all papers and records (if any) on any subject to be considered at the meeting of die Committee.