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THE CHHATTISGARH CHIKITSA MANDAL (SANSHODHAN) ACT, 2007
THE CHHATTISGARH CHIKITSA MANDAL (SANSHODHAN) ACT, 2007
[Act No. 9 of 2007]
PREAMBLE
An Act further to amend the Chhattisgarh Chikitsa Mandal Adhiniyam, 2001 (No. 7 of 2001).
Be it enacted by the Chhattisgarh Legislature in the Fifty-eighth Year of the Republic of India, as follows --
Section 1 - Short title and Commencement
(1) This Act may be called the "Chhattisgarh Chikitsa Mandal (Sanshodhan) Adhiniyam, 2007”.
(2) It shall come into force from the date of its publication in the Official Gazette.
Section 2 - Amendment of Section 2
In Section 2 of the Chhattisgarh Chikitsa Mandal Adhiniyam, 2001 (No. 7 of 2001) (hereinafter referred to as the Principal Act), --
For clause (c), the following clause shall be substituted, namely:--
"(C) "Medicine" means, Modern and Holistic Medicine and all its branches."
Section 3 - Substitution of certain words in Principal Act
In the Principal Act and its Schedule wherever the words "Practitioner in Alternative Medicine" occur, they shall be substituted by the words "Practitioner in Modern and Holistic Medicine".
