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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(h) in The Assam Health Establishments Act, 1993

(h)"Medical practitioner" means a person who possesses Medical Qualifications as prescribed in the Indian Medical Council Act, 1956, Indian Medicine and Central Council Act, 1970 and the Homoeopathic Central Council Act, 1973 and who has been Register as provided in the aforementioned Acts ;