Section 23 in The Homoeopathy Central Council Act, 1973
23. Registration in the Central Register of Homoeopathy.
- The Registrar of the Central Council may on receipt of the report of registration of a person in a State Register of Homoeopathy or on application made in the prescribed manner by any person, enter his name in the Central Register of Homoeopathy, provided that the Registrar is satisfied that the person concerned is eligible under this Act for such registration.
