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

State of Haryana - Subsection

Section 2(f) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014

(f)"Indian Medicine" means the system of Indian Medicine commonly known as Ayurvedic System and Unani System supplemented or not by such modern advancements, as may be declared under the Punjab Ayurvedic and Unani Practitioners Act, 1963 (Punjab Act 42 of 1963);