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

State of Punjab - Subsection

Section 16(3)(a) in The Punjab Homoeopathic Practitioners Act, 1965

(a)who is registered under the Punjab Medical Registration Act, 1916, or the Punjab Ayurvedic and Unani Practitioners Act, 1963, shall be eligible for registration under sub-section (1) or sub-section (2) unless and until he ceases to be registered under those Acts ; or