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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Assam - Subsection

Section 20(5) in Assam Yoga Council Act, 2018

(5)Every person who has been registered under any Statutory State Council or Board of Yoga and Naturopathy shall, subject to the provisions of this Act and on payment of prescribed fee, be granted registration in the same category as granted to him by that State Council or Board.