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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Himachal Pradesh - Subsection

Section 16(3)(b) in Himachal Pradesh Homoeopathic Practitioners Act, 1979

(b)who is registered or deemed to have been registered under sub-section (1) or sub-section (2), shall continue to be a registered practitioner under this Act, if subsequent to . such registration he also gets himself registered under the Punjab Medical Registration Act, 1916 (2 of 1916), or the Himachal Pradesh Ayurvedic and Unani Practitioners Act, 1968 (21 of 1968).