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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(2)(b) in Jammu and Kashmir Criminal Laws (Amendment) Act, 2013

(b)"registered medical practitioner" means a medical practitioner who possess any medical qualification as defined in clause (h) of section 2 of the Medical Council Act, 1956 and whose name has been entered in a State Medical Register.