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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(3) in The Gujarat Homoeopathic Act, 1963

(3)Every person who possesses any of the qualifications specified in the First Schedule shall, at any time on an application made in the prescribed form to the Registrar and on payment of a fee of rupees twenty-five be entitled to have his name entered in the register.