Section 26(1)(b) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971

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State of Tamilnadu - Subsection

Section 26(1)(b) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971

(b)no registered practitioner, unless authorised by the Government in this behalf, shall be entitled to-

(i)sign or authenticate a birth or a death certificate or a medical or a physical fitness certificate required by any law or rule to be signed or authenticated by a duly qualified medical practitioner; or

(ii)give evidence at any inquest; or in a Court of law as an expert under section 45 of the Indian Evidence Act, 1872 (Central Act I of 1872), on any matter relating to medicine, surgery or midwifery; or

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State of Tamilnadu - Subsection

Section 26(1)(b) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971