Section 25 in Maharashtra Homoeopathic Practitioners' Act, 1960
25. Maintenance of register [* *] [The words 'and list' were deleted by Maharashtra 16 of 1988, Section 26(c).]
[Sub-section (13) was added by Maharashtra 16 of 1988, Section 21(e),](1) It shall be the duty of the Registrar to make entries in the register, from time to time, to revise the same and to issue the certificates of registration [* *] [The words 'and renewal slips' were deleted by Maharashtra 39 of 1974, Section 4.] in accordance with the provisions of this Act, the rules made thereunder and the orders of the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 26(a).].(2)The names of registered practitioners who die or whose names are directed to be removed from the register under sub-section (1) of section 23 shall be removed therefrom.(3)No alteration in the entries as respects additional qualifications or change of name of the practitioner shall be made except on payment of such fees as may be prescribed by rules.(4)[**********] [Sub-section (4) was deleted by Maharashtra 16 of 1988, Section 26(b).]
