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State of Uttar Pradesh - Section

Section 35 in The U.P. Homoeopathic Medicine Act, 1951

35. Entry of new titles and qualifications in register.

- If a person whose name is entered in the register of homoeopaths obtains any title, degree or qualification other than the title, degree or qualification in respect of which he has been registered, he shall, on payment of such fee as may be prescribed, be entitled to have an entry stating such other title, degree or qualification made against his name in the register, either in substitution for, or in addition to, any entry previously made.