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

State of Haryana - Subsection

Section 3(3)(b) in The Punjab Homeopathic Practitioners Act, 1965

(b)eight members, of whom not less than four shall be persons holding a degree, diploma or certificate in the Homoeopathic System from such institutions as are referred to in Schedule I, shall be elected by the registered practitioners from amongst themselves.