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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Gujarat - Subsection

Section 25(i) in The Gujarat Homoeopathic Act, 1963

(i)a registered practitioner or an enlisted practitioner shall not be entitled to practise any system of medicine other than Homoeopathy, unless he is duly qualified and entitled under any law for the time being in force to practise that system: