Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 15 in Tamil Nadu Homeopathy Council Regulations, 1973

15.

The minutes shall be taken as confirmed if no objection as to their correctness is received by the Registrar from any member within fifteen days of the receipt by such member of a copy of the minutes under regulation 13. If any such objection is received, confirmation of the minutes shall await the next meeting of the Council.