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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of West Bengal - Subsection

Section 33(3) in The Paschim Banga Unani System Of Medicine Act, 1979

(3)Every Court shall presume that any person whose name is entered in the latest list printed and published under sub-section (1) read with the latest list supplementary thereto, if any, printed and published under sub-section (2) is duly registered under this Act, and that any person whose name is not so entered is not registered under this Act.