Section 23(2) in Maharashtra Homoeopathic Practitioners' Act, 1960
(2)[ If the name of any such practitioner is entered in the register maintained under the Maharashtra Medical Practitioners' Act, 1961, or the Maharashtra Medical Council Act, 1965, or any other corresponding law for the time being in force in any part of the State of Maharashtra, it shall be the duty of the Council to give intimation of such removal to the authority responsible to maintain the said register.] [Sub-section (2) was substituted by Maharashtra 16 of 1988, Section 24(b).]
