Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Uttar Pradesh - Subsection Section 4(c) in The U.P. Homoeopathic Medicine Act, 1951 (c)five members who have put in at least ten years' practice in homoeopathy to be elected in the manner prescribed by the registered homoeopaths of the State from amongst themselves;
