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[Cites 0, Cited by 0] [Section 51(2)] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(2)(c) in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020

(c)all property owned or controlled by the Commission shall, until the Commission is re- constituted under sub-section (3), vest in the Central Government.