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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(2)(a) in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002

(a)a citizen of India holding a qualification which entitles him to be registered with any Council of Occupational Therapy or Physiotherapy in any foreign country, recognised by the Government of that country may, with the approval of the Council, be enrolled temporarily as an occupational therapist or as the case may be, physiotherapist, in the Register till the said qualification is included in the respective Schedules.