Section 9(4) in The Maharashtra Homoeopathic and Biochemic Practitioners' (Registration of Enlistment) Rules, 1961
(4)[ When the name of any practitioner is altered under sub-rule (3), then the certificate of registration in Form 'F' of enlistment in Form 'G' shall stand amended accordingly; and if such certificate is produced by the practitioner, the certificate shall be duly amended by the Registrar under his hand and seal, if any.] [Added by G. N. of 17.1.1976.]
