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[Cites 0, Cited by 0] [Section 38(6)] [Section 38] [Entire Act]

State of Tamilnadu - Subsection

Section 38(6)(b) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971

(b)does not possess any of the qualifications referred to in clause (a), but who is registered under the Andhra Ayurvedic and Homoeopathic Medical Practitioners Registration Act, 1956 (Andhra Act XXVI of 1956), as in force in the added territories immediately before the commencement of this Act, by virtue of his practice in Homeopathy for the period specified in that Act, shall be deemed to be a practitioner registered under clause (b) of sub-section (1) of section 15.