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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(3)(b) in The Punjab Homoeopathic Practitioners Act, 1965

(b)who is registered under sub-section (1) or sub-section (2) shall continue to be a registered practitioner under this Act if subsequent to such registration under the Punjab Medical Registration Act, 1916, or the Punjab Ayurvedic and Unani Practitioners Act, 1963.