Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Uttar Pradesh - Subsection Section 17(g) in The U.P. Homoeopathic Medicine Act, 1951 (g)[ he holds any office of profit or accepts any employment under the Board] [Substituted by U. P. Act No. 1 of 1975, Section 4 (II) (w.e.f. 17-1-1975).] :
