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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Himachal Pradesh - Subsection

Section 16(6) in Himachal Pradesh Homoeopathic Practitioners Act, 1979

(6)The Council may, on sufficient cause being shown, also direct that the name of the practitioner so removed shall be re-entered in the register on payment of such fees as may be prescribed.