Gujarat Homoeopathic Act, 1963

For Statement of Objects and Reasons, see Gujarat Government Gazette Part V, May 1963, page, 243. An Act to consolidate and amend the law relating to the registration of practitioners of the Homoeopathic system of medicine in the State of Gujarat. It is hereby enacted in the Fourteenth Year of the Republic of India as follows:-

Act number

Act 36 of 1963

Year

1963

Enacted on

15-10-1963

In force from

15 October 1963

Jurisdiction

Gujarat State Act

Subjects

Health And Medicine

Read the full text of Gujarat Homoeopathic Act, 1963 section by section on LawLens.

Official source: India Code