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[Cites 0, Cited by 0] [Section 10(8)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(8)(ii) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972

(ii)The Registrar shall, as soon as possible, after the register is published under rule 11(3) send to the municipal commissioners and the district collector concerned extracts from the register of the names of the registered practitioners residing within the municipal areas or the other areas, as the case may be.