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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(1)(b) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971

(b)every person who does not possess any of the qualifications referred to in clause (a), but who, [xxx] [The expression 'within the period of one year from the commencement of this Act or such further period not exceeding one yearns may be fixed by the Government in this behalf was omitted by section 2(a)(i) of the Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy (Amendment) Act, 1975 (Tamil Nadu Act 37 of 1975), with effect from 10th June 1975.]
(i)[ makes an application in the prescribed manner so as to reach the council on or before the 4th day of May 1976; and] [Substituted for the following original sub-clause by section 2(a)(ii) of the Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy (Amendment) Act, 1975 (Tamil Nadu Act 37 of 1975):- '(i) makes an application in the prescribed manner to the council;']
(ii)proves in the prescribed manner to the satisfaction of the council that he has been in regular practice as a practitioner for a period of not less than ten years [on the 4th day of May 1974] [Substituted for 'on the date of the application by section 2 (a)(ii) of the Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy (Amendment) Act, 1975 (Tamil Nadu Act 37 of 1975):- '(i) makes an application in the prescribed manner to the council;']; and