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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(1) in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003

(1)Every person possessing the qualification mentioned in Schedule 1 shall, subject to the provisions of the Act and on payment of such fees as may be prescribed, be entitled to have his name entered in Part 'A' of the Register subject to such conditions as the Board may direct.