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[Cites 0, Cited by 0] [Section 20(12)] [Section 20] [Entire Act]

Bombay Presidency - Subsection

Section 20(12)(a) in The Bombay Homoeopathic Practitioners' Act, 1959

(a)Every registered practitioner shall be given a certificate of registration in the form prescribed by rules; [and shall practice [Homoeopathy] only. The registered practitioner shall display the certificate of registration in a conspicuous place in his dispensary, clinic or place of practice.]