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[Cites 0, Cited by 23] [Section 17(3)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(3)(b) in The Indian Medicine Central Council Act, 1970

(b)the privileges (including the right to practise any system of medicine) conferred by or under any law relating to registration of practitioners of Indian Medicine for the time being in force in any State on a practitioner of Indian Medicine enrolled on a State Register of Indian Medicine;