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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(2) in The Maharashtra Acupuncture System of Therapy Act, 2015

(2)The Council may, on being satisfied that a person is qualified for registration under section 20, direct that his name be entered in the register, and the Registrar shall thereupon make necessary entries in the register and grant him a certificate of registration.