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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Tamilnadu - Subsection

Section 26(1)(c) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971

(c)except with the special sanction of the Government, no person other than a practitioner registered or deemed to be registered under clause (a) of subsection (1) of section 15 shall hold any appointment as physician, surgeon, or other medical officer in any hospital, asylum, infirmary, dispensary, lying-in-hospital, sanatorium or other similar institution of Homeopathy only or of both Homeopathy and modem medicine, whether supported entirely by voluntary contributions or not.