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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(1)(c) in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020

(c)the Board of Ethics and Registration for Homoeopathy shall consist of a President from the discipline of Homoeopathy and two Members, out of whom one Member shall be from the discipline of Homoeopathy and the other Member shall be a person who has demonstrated public record of work on medical ethics or chosen fromany of the disciplines of quality assurance, publichealth, lawor patient advocacy.