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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

Bombay Presidency - Subsection

Section 25(3)(iv) in The Bombay Homoeopathic Practitioners' Act, 1959

(iv)if the application together with the fees is not returned within the period specified in the further individual notice, the Registrar shall remove the name of the defaulting practitioner from the register, unless it has been removed already and inform him of such removal under certificate of posting. The fact of such removal shall be published in the Official Gazette, and in such other manner as may be prescribed. On such removal, the certificate of registration issued to the defaulting practitioner shall be deemed to have been cancelled, and shall be withdrawn from the practitioner by the Registrar in the prescribed manner :