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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in Central Council of Homoeopathy (General) Regulations, 2018

(2)Notice of every meeting of the Central Council shall be dispatched by registered post and non receipt of any notice, shall not, however invalidate, the proceedings of any meeting, and the notice may also be e-mailed to the members.