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

State of Himachal Pradesh - Subsection

Section 16(1) in Himachal Pradesh Homoeopathic Practitioners Act, 1979

(1)Every person, who possesses any qualification mentioned in Schedule-I, shall, subject to the provisions contained in this Act and on payment of the prescribed fees, be entitled to have his name entered in Part-A of the register subject to such conditions as the Council may by regulations specify.