Section 12 in The Maharashtra Homoeopathic and Biochemic Practitioners' (Registration of Enlistment) Rules, 1961
12. Form of general notice, etc.
(1)The general notice to be published at an interval of not less than sixty days as required by sub-clause (i) of clause (a) of sub-section (1) of section 26 shall be published in Form 'H'.(2)The general notices shall also be published in three newspapers having wide circulation selected by the President.(3)The individual notice to be sent under sub-clause (ii) of clause (a) of sub-section (1) of section 26 shall be in Form 'I'.(4)The application to be enclosed with the individual notice shall be in Form 'J'.(5)The Registrar shall inform the registered or enlisted practitioner in Form 'K', within thirty days after all the fees outstanding from such practitioner are received.
