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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 18(a) in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003

(a)the expression "legally qualified medical practitioner" or "duly qualified medical practitioner" or any word importing a person recognized by law as a medical practitioner or member of medical profession shall in all Acts passed by the State Legislature include a practitioner whose name is entered in Part "A" of the Register ;