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[Cites 0, Cited by 0] [Section 20(3A)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(3A)(b) in Maharashtra Homoeopathic Practitioners' Act, 1960

(b)every person who is granted a provisional registration under clause (a) shall be given a certificate of provisional registration in the form prescribed by the Rules, which shall remain in force for such period as may be specified therein.]