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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 20(1) in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003

(1)No person shall establish any Homoeopathic institution except with the prior approval of the Government:Provided that the approval of the Government under this sub-section shall be given only after the Board has made recommendation to that effect.