Section 16 in The Maharashtra Homoeopathic and Biochemic Practitioners' (Registration of Enlistment) Rules, 1961
16. Power of Registrar to get fresh application for registration and undertaking in certain cases.
- When the certificate of registration or enlistment or an undertaking under section 22 given by a practitioner has been spoiled, lost or destroyed and the practitioner desires to continue his name on such register or list, then it shall be lawful for the Registrar to require the practitioner to make a fresh application in the prescribed form for such registration or enlistment, or as the case may be, to give a fresh undertaking under that section.
