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[Cites 0, Cited by 0] [Section 20(13)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(13)(b) in Maharashtra Homoeopathic Practitioners' Act, 1960

(b)On receipt of such application, the Registrar shall cancel such certificate and issue a fresh certificate of registration in the form prescribed by rules made under clause (a) of sub-section (12).]