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

State of Punjab - Subsection

Section 21(5) in The Punjab Homoeopathic Practitioners Act, 1965

(5)Every qualifying examination and every prior examination leading upto it held by the bodies or institutions authorised under this section shall be inspected by the Inspector at least once in two years and more frequently if the Council so directs.