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[Cites 0, Cited by 6] [Section 15(3)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(3)(c) in The Homoeopathy Central Council Act, 1973

(c)the right of a person to practise Homoeopathy in a State in which, on the commencement of this Act, a State Register of Homoeopathy is not maintained if, on such commencement, he has been practising Homoeopathy for not less than five years ;