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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(5)(b) in The Maharashtra Homoeopathic and Biochemic Practitioners' (Registration of Enlistment) Rules, 1961

(b)a certificate signed by any Gazetted Officer of the State Government [* * *] [Deleted by G. N. of 23.1.1976.] to the effect that the applicant had been regularly practising the Homoeopathic or the Biochemic system of medicine in any part of the State of Maharashtra for a period of not less than ten years immediately before the 25th day of August, 1959;