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

Union of India - Subsection

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

(b)all the powers, functions and duties which may, by or under the provisions of this Act, be exercised or discharged by or on behalf of the Commission, shall, until the Commission is re- constituted under sub-section (3), be exercised and discharged by such person or persons as the Central Government may direct;