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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(3) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971

(3)The council may, subject to such rules as may be made by the Government in this behalf and with the previous sanction of the Government, delegate any of its powers and duties to its executive committee.