Section 36(2)(a) in Himachal Pradesh Homoeopathic Practitioners Act, 1979

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State of Himachal Pradesh - Subsection

Section 36(2)(a) in Himachal Pradesh Homoeopathic Practitioners Act, 1979

(a)when it is delivered to the prescribed authority, -

(i)by the person making the petition, or.

(ii)by the person authorised in writing in this behalf by the person making the petition, or