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State of Haryana - Section

Section 5 in The Haryana Homoeopathic Practitioners (General) Rules, 1975

5.

(1)Diplomas/Degrees of Homoeopathic Institutions mentioned in Annexure-1 appended to these rules and recognised by the Council shall be recognised for purpose of having names entered in Part A of the Register of Homoeopaths.
(2)[ The Council may, however, recognise or de-recognise any institution after recording sufficient reasons for so doing in writing.] [Substituted by Haryana Government Gazette dated 16.2.1988.]