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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Uttar Pradesh - Subsection

Section 46(3) in The U.P. Homoeopathic Medicine Act, 1951

(3)A registered practitioner shall be eligible to hold any appointment as a physician, surgeon or other medical officer in any Homoeopathic dispensary, hospital, infirmary or lying-in-hospital supported by or receiving a grant from the State Government or in any public establishment, body or institution dealing with such systems of medicine.