Section 41(9) in The U.P. Homoeopathic Medicine Act, 1951
(9)[ to regulate by licence or permits the preparation and dispensing of homoeopathic medicines, and to appoint with the previous sanction of the State Government, inspectors who shall be qualified homoeopathic doctors, for the inspection of homoeopathic dispensaries, hospital and educational institutions in Uttar Pradesh;] [Substituted by U. P. Act IV of 1956, Section 5.]
