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[Cites 0, Cited by 1] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(1) in The Gujarat Homoeopathic Act, 1963

(1)As soon as may be after the appointed day, the Registrar shall prepare and maintain thereafter a register of Homoeopathic practitioners for the State of Gujarat in accordance with the provision of this Act.