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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of West Bengal - Subsection

Section 26(1) in The West Bengal Homoeopathic System of Medicine Act, 1963

(1)If any person whose name is entered in Part B of the Register obtains any qualification mentioned in paragraphs 1, 2 or 3 of the Schedule he shall be entitled, on payment of such fee as may be prescribed, to have his name transferred from Part B to Part A of the Register.