Promulgated by the President in the Seventy-first Year of the Republic of India.
An ordinance further to amend the Homoeopathy Central Council Act, 1973.
Whereas Parliament is not in session and the President is satisfied that circumstances exist which render it necessary for him to take immediate action;
Now, Therefore, in exercise of the powers conferred by clause (1) of article 123 of the Constitution, the President is pleased to promulgate the following Ordinance:
(1) This ordinance may be called the Homoeopathy Central Council (Amendment) Ordinance, 2020.
(2) It shall come into force at once.
In section 3A of the Homoeopathy Central Council Act, 1973 (59 of 1973), in sub-section (2), for the words within a period of two years , the words within a period of three years shall be substituted.
1. Received the assent of the President on the 24th April, 2020, extraordinary, Part-II, S. 1, published in the Gazette of India, No. 32 dated 24-4-2020.