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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Bombay Presidency - Subsection

Section 15(2) in Court of Examiners of Homoeopathic and Biochemic Systems of Medicine, Bombay Examinations (Admissions to Conduct of Appointment of Examiners, Paper-setters, fees to be paid etc.) By-laws, 1987

(2)If there is only one Examiner for practical, he shall hold practical tests and take written answers from the candidates, examine them and send the results also with the written answers to the Registrar in properly sealed covers.