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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(i) in Punjab Clinical Establishments (Registration and Regulation) Act, 2020

(i)"qualified medical practitioner" means a medical practitioner registered in the State of Punjab with the statutory State Council or the statutory National Council constituted or established for the registration of medical practitioners in any recognised system of medicine;