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[Cites 0, Cited by 1] [Section 32] [Entire Act]

State of Gujarat - Subsection

Section 32(b) in The Gujarat Homoeopathic Act, 1963

(b)falsely assumes or uses any title, description, letters, abbreviations, or any addition to his name, implying that he holds a degree, diploma, licence or certificate conferred, granted or issued by an authority authorised to hold a qualifying examination or that he is qualified to practice the Homoeopathic system of medicine.