Section 12(a) in The U.P. Homoeopathic Medicine Act, 1951

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State of Uttar Pradesh - Subsection

Section 12(a) in The U.P. Homoeopathic Medicine Act, 1951

(a)unless provided otherwise by this Act or prevented by reasonable cause;

(i)to convene and preside over all meetings of the Board;

(ii)otherwise to control in accordance with any regulation to be made in this behalf, the transaction of business at all meetings of the Board;