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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(5) in Maharashtra Paramedical Council Act, 2011

(5)On receipt of intimation from the registered paramedical practitioner, if the Council is satisfied that the practitioner has not ceased to practice, then the Council may direct the Registrar to restore the name of such practitioner in the State Register and the Registrar shall comply with such direction.