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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(3) in Assam Homoeopathic Medicine Act, 1955

(3)The State Government may, by notification, for sufficient cause to be stated therein, direct, from time to time, that the terms of the Board be extended by such period not exceeding one year at a time, as maybe specified in the notification; provided that the total period of such extension shall not exceed [three years].]