Section 20(13) in Maharashtra Homoeopathic Practitioners' Act, 1960
(13)[ (a) Any regiStered practitioner to whom a certificate of registration is issued before the day immediately preceding the date of commencement of the Bombay Homoeopathic and Biochemic Practitioners' (Amendment) Act, 1985, and such certificate is still in operation, may, at any time, by an application in writing, accompanied by such certificate (in original) and a fee of five rupees; apply to the registrar for issue of a fresh certificate of registration in lieu of the certificate issued earlier.(b)On receipt of such application, the Registrar shall cancel such certificate and issue a fresh certificate of registration in the form prescribed by rules made under clause (a) of sub-section (12).]
