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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(1)(ii) in The Gujarat Homoeopathic Act, 1963

(ii)in the case of a practitioner other than a practitioner whose name is entered in the register under the provisions of sub-section (4) of section 17, also to the effect that he shall not practise any system of medicine other than Homoeopathy, unless he is duly qualified and entitled under any law for the time being in force to practise that system.