Section 37(1)(b) in Himachal Pradesh Homoeopathic Practitioners Act, 1979

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State of Himachal Pradesh - Subsection

Section 37(1)(b) in Himachal Pradesh Homoeopathic Practitioners Act, 1979

(b)shall set forth full particulars of any corrupt practice that the petitioner alleges, including as full a statement as possible of the names of parties alleged to have committed such corrupt practice and the date and place of the commission of each such practice; and

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State of Himachal Pradesh - Subsection

Section 37(1)(b) in Himachal Pradesh Homoeopathic Practitioners Act, 1979