Section 20(12) in Maharashtra Homoeopathic Practitioners' Act, 1960
(12)(a)Every registered practitioner shall be given a certificate of registration in the form prescribed by rules [and shall practice [Homoeopathy] [These words were inserted by Maharashtra 16 of 1988, Section 21(d)(i).] only. The registered practitioner shall display the certificate of registration in a conspicuous place in his dispensary, clinic or place of practice.] [Sub-section (3A) was inserted by Maharashtra 22 of 2011, Section 2(b), (w.e.f. 22.7.2011)](b)[ Such certificate shall be valid until it is duly cancelled and the name of the practitioner is removed from the register under the provisions of this Act; and every certificate of registration given before the commencement of the Bombay Homoeopathic and Biochemic Practitioners' (Amendment) Act, 1974, which is valid on such commencement shall, subject to the provisions of section 26, be valid likewise, and shall continue accordingly.] [Clause (b) was substituted for the original by Maharashtra 39 of 1974, Section 2(b).](c)[ where it is shown to the satisfaction of the Registrar that a certificate of registration has been defaced, lost or destroyed, the Registrar may on payment of the prescribed fee, issue a duplicate certificate in the form prescribed under clause (a).] [Clause (c) was added by Maharashtra 16 of 1988, Section 21(d)(ii).]
