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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(7) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972

(7)Every person who has obtained a certificate of registration from the Registrar in Form I shall be entitled to receive a duplicate certificate in the same form on payment of a fee of five rupees and the stamp duty. The word "Duplicate" shall be clearly shown in red ink across the duplicate certificate.