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

State of Punjab - Subsection

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

(b)To permit Inspectors appointed by the Council from amongst the registered practitioners in this behalf to attend and be present at all or any of the qualifying examinations.