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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(3) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972

(3)The council shall consider the estimate submitted to it and shall sanction the same, either without alteration or subject to such alterations as it deems fit.