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State of Uttar Pradesh - Section

Section 34 in The U.P. Homoeopathic Medicine Act, 1951

34. Information required from applicants for registration.

- Every person who applies to have his name entered in the register of homoeopaths, must satisfy the Board that he is possessed of some degree, title or qualification, specified in the Schedule; and he must inform the Registrar of the date on which he obtained the degree, title or qualification which entitles him to claim registration under this Act and shall furnish any other information required by the Registrar in order to enable him to discharge his duties under the Act.