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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(4) in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003

(4)A registered practitioner shall, on payment of such fee as may be prescribed, be entitled to have entered in the Register any further degrees, diplomas or certificates or other qualifications in Homoeopathic System of Medicine or other recognized medical degrees, diplomas or certificates, which he may obtain.