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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(i) in The United Provinces Indian Medicine Act, 1939

(i)in the case mentioned in Clause (a), that the possession of such title, degree or qualification shall, subject to the provisions contained in this Act, and on payment of such fee as may be prescribed in this behalf, entitle a person to have his name entered in this register or Vaidyas, Hakims, as the case may be, or