Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(1) in The Maharashtra Homoeopathic and Biochemic Practitioners' (Registration of Enlistment) Rules, 1961

(1)The sub-committee shall consider each application for registration under sub-section (7) or (8) of section 25 separately. Any application which does not satisfy the requirements of rules 4 and 5 shall be rejected by the sub-committee. The question of registration or enlistment in respect of each application shall be decided in accordance with the opinion of the majority of the members of the sub-committee.