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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(3)(b) in The Karnataka Homeopathic Practitioners Act, 1961.

(b)persons who have received personal clinical instruction for a period of not less than two years in a hospital where indoor patients are kept and where the service includes surgery, gynæcology and midwifery and homoeopathic medicine and passed an examination in the said subjects approved by the Registration Tribunal;