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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(2) in The Maharashtra Acupuncture System of Therapy Act, 2015

(2)An Acupuncture practitioner registered in Part A of the Register shall be entitled to give an opinion in any matter relating to Acupuncture system of therapy at any inquest or in any court of law as expert under section 45 of the Indian Evidence Act, 1872 (I of 1872).