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Ker HC Upholds Rule that Homeopathic Doctors Must Cancel Registration Before Enrolment as Advocates - (18 Jun 2026)

CIVIL

Kerala High Court has upheld a Single Judge’s ruling that a registered homeopathic practitioner cannot enrol as an advocate while continuing on the medical register, and dismissed the appeal challenging the decision, affirming that dual registration is not permitted under the rules.

Tags : HOMEOPATHIC DOCTORS; REGISTRATION; ENROLMENT  

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