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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(1)(f) in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020

(f)specify norms for compulsory annual disclosure, electronically and otherwise, by medical institutions of Homoeopathy in respect of their functions that has a bearing on the interest of various stakeholders including students, faculty, the Commission and the Government;