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[Cites 0, Cited by 0] [Section 20(12)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(12)(c) in Maharashtra Homoeopathic Practitioners' Act, 1960

(c)[ where it is shown to the satisfaction of the Registrar that a certificate of registration has been defaced, lost or destroyed, the Registrar may on payment of the prescribed fee, issue a duplicate certificate in the form prescribed under clause (a).] [Clause (c) was added by Maharashtra 16 of 1988, Section 21(d)(ii).]