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

State of Maharashtra - Subsection

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

(a)a declaration made by the applicant [in Greater Bombay, before a Presidency Magistrate and elsewhere before any Judicial or Executive Magistrate] [Substituted by G. N. of 8.10.1964.] to the effect that the applicant 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;