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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(3)(b) in The Punjab Ayurvedic and Unani Practitioners Act, 1963

(b)[ who proves to the satisfaction of the Registrar upto 30th June, 1972, that he was in practice as a practitioner on the first day of November, 1966, and is continuing as such;] [Section 15-A, added by Haryana Act 10 of 1972.]