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[Cites 0, Cited by 0] [Section 31(4)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(4)(a) in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020

(a)“State” includes Union territory and the expressions “State Government’’ and “State Medical Council for Homoeopathy”, in relation to a Union territory, shall respectively mean the “Central Government” and “Union Territory Medical Council for Homoeopathy”;