Section 63 in The U.P. Homoeopathic Medicine Act, 1951
63. [ Examination before registration. [Substituted by Section 7. of U. P. Act IV of 1956.]
- notwithstanding anything contained in any other section of this Act, no person shall on or after the expiry of one year from the date on which Part II or any section thereof comes into force be entered in the register as a registered practitioner unless he has passed a qualifying examination recognized by the Board.]
