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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(4)(ii) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972

(ii)If the council consider that the case is one in which an inquiry under section 15 or section 19 ought to be held, the president shall direct the registrar to take steps for the institution of any inquiry and for having the case heard and determined by the council.