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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Himachal Pradesh - Subsection

Section 15(4) in Himachal Pradesh Homoeopathic Practitioners Act, 1979

(4)A registered practitioner shall, on payment of such fees as may be prescribed, be entitled to have entered in the register any degrees, diplomas or certificates or other qualifications in homoeopathy or other recognised medical degrees, diplomas or certificates which he may obtain.