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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(2)(c) in Maharashtra Homoeopathic Practitioners' Act, 1960

(c)the qualifications for registration and the date of which he obtained his degree, diploma or any other like award in Homoeopathy [* *] [The words 'or Biochemistry' were deleted by Maharashtra 19 of 1988, Section 10(c).] if any, and the authority which conferred or granted it;