Section 40(1)(a) in The Gujarat Homoeopathic Act, 1963

[Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act]

(a)the Bombay Homoeopathic Act, 1951 (Bombay XLVIII of 1951), in its application to the Bombay area of the State of Gujarat, shall be repealed;

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