Section 23(4) in Maharashtra Homoeopathic Practitioners' Act, 1960
(4)The [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 24(d).] may, on its own motion or on the application of any person, after due and proper enquiries and after giving an opportunity to the person concerned of being heard, cancel or alter any entry in the register, if, in the opinion of the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 24(d).], such entry was fraudulently or incorrectly made.
