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 35A] [Entire Act]

State of West Bengal - Subsection

Section 35A(1) in The West Bengal Homoeopathic System of Medicine Act, 1963

(1)No person, association or institution other than an institution established by, or affiliated to, the Council shall use for any educational institution any name which resembles the name of an institution established by, or affiliated to, the Council or which contains the expression "Homoeopathic College" or "Homoeopathic Institution" or any abbreviation or variation of such expression in any language whatsoever.