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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(xiii) in The Punjab Homoeopathic Practitioners (Appointment of Examiners, Centre Superintendent and Conduct of Examinations) Regulations, 1984

(xiii)Words and expressions used but not defined in these regulations shall have the meaning assigned to them in the Punjab Homoeopathic Practitioners Act, 1965, the Homoeopathy Central Council Act, 1973 and the regulations framed by the Council and the Central Council of Homoeopathy for the purpose of carrying out the aims and objects of these regulations.