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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of West Bengal - Subsection

Section 22(1) in The Paschim Banga Ayurvedic System Of Medicine Act, 1961

(1)Every person who possesses any qualification mentioned in Part A or who is qualified under Part B or who may obtain in qualification as provided under Part C of the Schedule shall subject to the provisions of this Act and on payment of such fee as may be prescribed, be entitled to have his name entered in the Register.