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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(1) in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003

(1)The Government may, as soon as may be, by notification published in the Government Gazette establish a Board to be called "The Board of Homoeopathic System of Medicine in Jammu and Kashmir" for the purposes of carrying out of the provisions of the Act.