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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(2)(i) in Maharashtra Homoeopathic Practitioners' Act, 1960

(i)[ the forms of application for registration and the documents to accompany such forms under section 20;] [Clause (i) was substituted by Maharashtra 16 of 1988, Section 35(hh).]
(ia)[ the form of application for provisional registration and the form of certificate of provisional registration, under sub-section (3A) of section 20,] [This clause (ia) was inserted by Maharashtra 22 of 2011, Section 5 (a), (w.e.f. 22.7.2011).]