Section 24(iii) in Maharashtra Homoeopathic Practitioners' Act, 1960
(iii)any law for the time being in force in India or any part thereof regulating the registration of practitioners of medicine, shall be entitled to have his name entered in the register [prepared under section 20] [These words were substituted for the words, 'or the list prepared under sections 20 and 21 respectively' by Maharashtra 16 of 1988, Section 25(b).], unless his name is duly restored to the register [* *] [The words 'or the list' were deleted by Maharashtra 19 of 1988, section 13(b).] from which it was removed.
