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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Assam - Subsection

Section 9(ii) in Assam Homoeopathic Medicine Act, 1955

(ii)One who is a Homoeopathic medical practitioner holding degree from a foreign country which entitled him to practice medicine in his country subject the condition that the institution is approved as suitable for the purpose by the Board of Homoeopathic Medicine.