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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(1)(i) in The Gujarat Homoeopathic Act, 1963

(i)to the effect that he shall not use any degree, diploma or licence which is not granted by, or which is identical with or is a colourable imitation of any degree, diploma or licence granted by, a body or institution authorised under the Indian Medical Degrees Act, 1916 (VII of 1916), the Indian Medical Council Act, 1956 (CII of 1956), the Bombay Medial Act, 1912 (Bombay VI of 1912)or the Bombay Medical Practitioners' Act, 1938 (Bombay XXVI of 1938), or under this Act or under any law corresponding to any of these enactments, for the time being in force in any part of the State of Gujarat, and