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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Tamilnadu - Subsection

Section 25(i) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971

(i)a certificate required by law to be given by a medical practitioner shall be valid if it is signed by any registered practitioner belonging to such class of registered practitioners as may be specified by the Government, from time to time; and