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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(3) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971

(3)Every application for registration under this Act shall be sent to the registrar together with the prescribed fee and such proof of qualifications for registration, as may be prescribed.