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State of Karnataka - Section

Section 20 in The Karnataka Homeopathic Practitioners Act, 1961.

20. Qualifications for subsequent registration

After the constitution of the Board referred to in sub-section (1) of section 19, a person shall on payment of such fee as may be prescribed for life time membership be entitled to have his name entered in the register, only if he possesses any of the qualifications specified in the Schedule.