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] [Section 18] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 18(b) in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003

(b)a certificate required under any law in force in the State from any Medical Practitioner or Medical Officer shall be valid if such certificate has been signed by a registered practitioner whose name is in Part "A" of the Register ;