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 25] [Entire Act] State of Gujarat - Subsection Section 25(iii) in The Gujarat Homoeopathic Act, 1963 (iii)a certificate required by any Act from any medical practitioner shall be valid if such certificate has been signed by a practitioner whose name is entered in the register under this Act;
