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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

Bombay Presidency - Subsection

Section 25(3)(a) in The Bombay Homoeopathic Practitioners' Act, 1959

(a)
(i)the Registrar shall cause two general notices in the prescribed form to be published at an interval of not less than sixty days in the Official Gazette, and in such other manner as may be prescribed. The first such general notice shall be published on such date as the Registrar may, with the approval of the President decide, calling upon all registered practitioners and all persons whose names have been removed from the register during the process of renewal which took place under section 26 of this Act as it stood immediately before the commencement of the Amending Act (hereinafter referred to as "the defaulters") to make an application to the Registrar for the continuance of their names on the register, and drawing attention to their liability to pay to the [Council] a fee of one hundred rupees therefor, and in case of defaulters an additional fee of fifteen rupees by way of penalty;
(ii)the Registrar shall, after the publication of the first general notice under sub-clause (i) of his clause, send an individual notice under certificate of posting enclosing therewith the prescribed form of application to every registered practitioner and defaulter at his address as entered in the register, or as the case may be, his last known address, calling upon him to return the application to the Registrar duly filled in for the continuance of his name on the register along with a fee of one hundred rupees (and in the case of a defaulter an additional fee of fifteen rupees) within forty-five days of the receipt of such individual notice.