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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(2) in The Punjab Homoeopathic Practitioners Act, 1965

(2)The Register shall be kept in such form as may be prescribed and shall contain the name, addresses and qualifications of every registered practitioner together with the dates on which such qualifications were acquired. The Register shall be divided into the following two parts :-