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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(1) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972

(1)A notice in writing of three days shall be given to the registrar except when the council is in session, in which case special leave may be granted.