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[Cites 0, Cited by 1] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(1) in The Punjab Ayurvedic and Unani Practitioners Act, 1963

(1)Every person possessing any of the qualifications specified in Schedule I shall, subject to the provisions of this Act and on payment of such fees as may be prescribed in this behalf, be entitled to have his name entered in Part I of the Register subject to such conditions as may be prescribed.