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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 41(4) in The Jammu and Kashmir Ayurvedic and Unani Practitioners Act, 1959

(4)It shall be the duty of the Board to secure the maintenance of an adequate standard of proficiency of the practice of Ayurvedic, Unani, Sowa Rigpa (Amchi), Yoga and Naturopathy System.