Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 48 in The U.P. Homoeopathic Medicine Act, 1951

48. Privileges under the United Provinces Excise Act. 1910.

- The registered practitioner shall have the same privileges as the medical practitioners registered under the United Provinces Medical Act, 1917, have under the United Provinces Excise Act, 1910, or any other Act for the time being in force.