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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Bombay Presidency - Subsection

Section 23(4) in The Bombay Homoeopathic Practitioners' Act, 1959

(4)The [Council] may, on its own motion or on the application of any person, after due and proper enquiries and after giving an opportunity to the person concerned of being heard, cancel or alter any entry in the register, if, in the opinion of the [Council] such entry was fraudulently or incorrectly made.