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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(3)(a) in The Punjab Homoeopathic Practitioners Act, 1965

(a)To furnish such particulars, as the Council shall require of any course of study prescribed by regulations or examination held by such body or authority or in any school or college thereof with reference to the grant of any qualifications, and