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[Cites 0, Cited by 0] [Section 28] [Entire Act]

Bombay Presidency - Subsection

Section 28(ii) in The Bombay Homoeopathic Practitioners' Act, 1959

(ii)a certificate required by any Act from any medical practitioner or medical officer shall be valid if such certificate has been signed by a practitioner whose name is entered in the register under this Act;