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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(3) in The Homoeopathy Central Council Act, 1973

(3)Such register shall be deemed to be a public document within the meaning of the Indian Evidence Act, 1872, (1 of 1872) and may be proved by a copy published in the Gazette of India. (1 of 1872)