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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Karnataka - Subsection

Section 23(ii) in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964

(ii)the reference to any provisions of rule 4 for the purpose of these rules shall be construed as a reference to the corresponding provision of rule 22.