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[Cites 0, Cited by 5] [Section 17(3)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(3)(a) in The Indian Medicine Central Council Act, 1970

(a)the right of a practitioner of Indian Medicine enrolled on a State Register of Indian Medicine to practise Indian Medicine in any State merely on the ground that, on the commencement of this Act, he does not possess a recognised medical qualification;