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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(1) in The West Bengal Homoeopathic System of Medicine Act, 1963

(1)Every person who possesses any qualification mentioned in paragraphs 1, 2 or 3 of the Schedule shall, subject to the provisions of this Act, and on payment of such fee, as may be prescribed, be entitled to have his name entered in Part A of the Register.