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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(1) in The U.P. Homoeopathic Medicine Act, 1951

(1)The Board shall, as soon as conveniently may be after the commencement of this Act, and from time to time as occasion may require, make orders regulating the maintenance of a register of homoeopaths.