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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(3) in The Haryana Homoeopathic Practitioners (General) Rules, 1975

(3)The Registrar shall, on being so satisfied, correct the Register accordingly. He shall also, on being required to do so by the registered practitioner, make necessary correction in the registration certificate.