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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(3)(a) in Himachal Pradesh Homoeopathic Practitioners Act, 1979

(a)three members shall be nominated by the Government one of them, if possible, being a person connected with such institutions as are referred to in Schedule-I; and