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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Goa - Subsection

Section 75(3) in The Goa Medical Council Rules, 1995

(3)The decision of the Council shall be communicated to the applicant, and if the Council agrees to re-enter the name in the register, a fee of Rs. 250/- (Rupees two hundred and fifty only) shall be paid by the practitioner before his name is entered in the register by the Registrar.