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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(1) in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020

(1)The Board of Ethics and Registration for Homoeopathyshall maintain a National Register containing the name, address, all recognised qualifications possessed by a licensed medical practitioner of Homoeopathy and such other particulars as may be specified by regulations.