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

State of Haryana - Subsection

Section 21(2) in The Punjab Homeopathic Practitioners Act, 1965

(2)A qualifying examination shall be an examination in the Homoeopathic System held for the purpose of granting a diploma, degree or certificate conferring the right of registration under this Act by any of the Institutions which on the recommendations of the Council may be specified by the State Government by notification as being authorised to hold a qualifying examination.