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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttarakhand - Subsection

Section 2(14) in Uttarakhand Medical Council Act, 2002

(14)"Registered Practitioners" means a medical practitioner having register able qualifications as prescribed in the Indian Medical Council Act, 1956 (central Act 102 of 1956) whose name is, for the time being, entered in the register, but does not include a person whose name is provisionally entered in the register;