Section 22 in Maharashtra Homoeopathic Practitioners' Act, 1960
22. Undertaking to be given for entering in Register [* *] [The words 'or list' were deleted by Maharashtra 16 of 1988, Section 23(g).].
- Notwithstanding anything contained [in section 20] [These words were substituted for the words 'in sections 20 and 21' by Maharashtra 19 of 1988, Section 12.], the name of any practitioner shall not be entered in the register [* *] [The words 'or the list' were deleted by Maharashtra 16 of 1988, Section 23(a).] unless he gives an undertaking in writing executed in such manner as may be prescribed by rules that he shall not use any degree, diploma, [licence or certificate] [These words were substituted for the words 'or licence' by Maharashtra 16 of 1988, section 23(b).] which is identical with or is colourable imitation of any degree, diploma, [licence or certificate] [These words were substituted for the words 'or licence' by Maharashtra 16 of 1988, section 23(b).] granted by a body or institution authorised under the Indian Medical Degrees Act, 1916, the Indian Medical Council Act, 1956, [the Maharashtra Medical Practitioners' Act, 1961,] [These words were substituted for the words and figures 'the Bombay Medical Act, 1912 or the Bombay Medical Practitioners Act, 1938' by Maharashtra 16 of 1988, Section 23(c).] or under any corresponding law for the time being in force in any part of the [State of Maharashtra] [These words were substituted for the words 'State of Bombay' by the Maharashtra Adaptation Laws (State and Concurrent Subjects) Order, 1960.]. It shall be lawful for such person to use after his name the words "Registered Homoeopathic Practitioner" [*] [The word 'or' as inserted by Maharashtra 16 of 1988, was deleted by Maharashtra 19 of 1988, Section 12(b).] [*] [The words 'Registered Biochemic Practitioner, as the case may be' were deleted by Maharashtra 19 of 1988, Section 12(b).] [* * * * *] [The words 'enlisted Homoeopathic Practitioner' or enlisted Biochemic Practitioner' were deleted by Maharashtra 16 of 1988, Section 23(e).] in full to indicate that his name has been entered in the register [* * *] [The words 'or that list ., respectively' were deleted by Maharshtra 16 of 1988, section 23(f).] under this Act.
