Section 11 in Assam Homoeopathic Medicine Act, 1955
11.
After the publication of the names of Homoeopaths under S. 6 of the Act and after such time as the State Government shall, by notification in the official Gazette announce, no person other than a 'Registered Homoeopath' holding a licence to practice as hereinbefore provided, shall practice the as hereinbefore provided, shall practice the Homoeopathic system of medicine.
