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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32(1)(b) in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003

(b)an institution/authority empowered or recognized as competent, by the Government to confer, grant or issue any degree, diploma, license, certificate or any other like award entitling the holder thereof to practice Homoeopathic System of Medicine, shall confer, grant or issue or hold himself as entitled to confer, grant or issue any degrees, diploma, license, certificate or any other like award which is identical with, or is a colourable imitation of, any degree, diploma, license, certificate or award conferred, granted or issued by a University, an institution, authority referred to in clauses (a) and (b)and purports to entitle the holder thereof to practice Homoeopathic System of Medicine.