Section 38(1) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
(1)Any law corresponding to this Act in force in the added territories immediately before the commencement of this Act including the Andhra Ayurvedic and Homoeopathic Medical Practitioners Registration Act, 1956 (Andhra Act XXVI of 1956) (hereafter in this section referred to as the corresponding law), shall, in so far as the corresponding law relates to Homeopathy, stand repealed on such commencement.
