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[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(3)(a) in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020

(a)the right of a person enrolled on a State Register as practitioner of Homoeopathy to practice in any State merely on the ground that he does not possess, as on the date of commencement of this Act, a recognised medical qualification in Homoeopathy;