Section 38(8) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
(8)Notwithstanding anything contained in this Act or in any other law for the time being in force, all persons possessing any of the qualifications specified in the Schedule, who at the commencement of this Act are practising both Homeopathy and modem medicine shall be entitled to continue such practice.Explanation. - For the purpose of this section, the expression "added territories" shall mean the territories specified in the Second Schedule to the Andhra Pradesh and Tamil Nadu (Alteration of Boundaries) Act, 1959 (Central Act 56 of 1959).
