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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(17) in Maharashtra Homoeopathic Practitioners' Act, 1960

(17)"Registrar" means the Registrar appointed under section 1 [* **] [The words 'or section 21' as added by Maharashtra 16 of 1988, were deleted by Maharashtra 19 of 1988, Section 5(g).]