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[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(1) in The Gujarat Homoeopathic Act, 1963

(1)The meetings of the Council shall be convened, held and conducted in such manner as may be prescribed:Provided that until rules prescribing such manner are made it shall be lawful for the President to convene a meeting of the Council at such time and place as he may deem fit by circulating a notice to each member.