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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(5)(c) in The Maharashtra Homoeopathic and Biochemic Practitioners' (Registration of Enlistment) Rules, 1961

(c)any other documentary evidence such as rent receipts in respect of the dispensary or clinic of the applicant, old prescription papers, receipts or cash memos in respect of medicines or drugs purchased by the applicant, which the applicant wants to adduce in support of his claim that he had been regularly practising the Homoeopathic or the Biochemic system of medicine in any part of the State of Maharashtra for a period of not less than ten years immediately before the 25th day of August, 1959.