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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(3)(ii) in The Karnataka Homeopathic Practitioners Act, 1961.

(ii)Part B.--This part shall include medical practitioners who are registered under the Karnataka Medical Registration Act, 1961 or the Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Act, 1961, and who practise the homoeopathic system of medicine; and