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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(2) in The Haryana Homoeopathic Practitioners (General) Rules, 1975

(2)Such application shall be made in writing stating the ground on which the application is made and shall be accompanied by a fresh Registration fee of fifty rupees. It shall be accompanied by a certificate of two Registered Practitioners regarding the identity of the applicant.