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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(14A) in Maharashtra Homoeopathic Practitioners' Act, 1960

(14A)[ "recognized medical qualification" means any of the medical qualifications in Homoeopathy, included in the Second of Third Schedule to the Homoeopathy Central Council Act, 1973;] [Clause (14A) was inserted by Maharashtra 19 of 1988 Section 5(f)]