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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(3) in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003

(3)The Board may either suo moto or on the application of any person after due and proper enquiry and after giving an opportunity to the person concerned of being heard, cancel or alter any entry in the Register if, in the opinion of the Board, such entry w as fraudulently or incorrectly made.