Section 2(2)(iii) in Mizoram Excise Rules, 1983

[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of Mizoram - Subsection

Section 2(2)(iii) in Mizoram Excise Rules, 1983

(iii)any person possessed of qualifications which render him eligible for registration as a medical practitioner or dentist, as the case may be, under any law for the registration of medical practitioners or dentists for the time being in force in any part of India, who is approved by order of the Commissioner for the purpose of these rules;

Legal Document View

Unlock Advanced Research with PRISMAI

State of Mizoram - Subsection

Section 2(2)(iii) in Mizoram Excise Rules, 1983