Section 38(2)(iv) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971

[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Tamilnadu - Subsection

Section 38(2)(iv) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971

(iv)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, fine, penalty, forfeiture or punishment as aforesaid,

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State of Tamilnadu - Subsection

Section 38(2)(iv) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971