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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 8(2)(a) in Arunachal Pradesh Indian Medicine Council Act, 2013

(a)The Register shall be kept in such form as may be prescribed by the State Council and in such other manner as may be prescribed. It shall contain the name. address and qualifications of every registered practitioner together with the dates on which such qualification were acquired.