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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(q) in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020

(q)“State Medical Council” means a State Medical Council of Homoeopathy constituted under any law for the time being in force in any State or Union territory for regulating the practice and registration of practitioners of Homoeopathy;