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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(1)(b) in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002

(b)No person shall, after the date of commencement of this Act, be entitled to be enrolled in the register as a Occupational Therapist or Physiotherapist unless he holds a recognised qualification: