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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(2) in United Provinces Medical Act, 1917

(2)in case (b), that the possession of such title or qualification shall not entitle a person to have his name entered in the said register ; and the schedule shall thereupon be deemed to be altered accordingly.