Section 5(1) in Central Council of Homoeopathy (General) Regulations, 2018
(1)Notice of every meeting other than a special meeting called under the proviso to sub-regulation (1) of regulation 4, or under the first proviso to regulation 8 shall be dispatched by the Secretary to each member not less than [fifteen days] [Substituted 'forty five days' by Notification No. 7-2/2018-CCH, dated 25.4.2019 (w.e.f. 15.11.2018).] before the date of the meeting.
