Section 18 in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
18. Certificate of registration.
(1)Every person whose name has been entered in a register maintained under sub-section (2) of section 16 shall be issued a certificate of registration in the prescribed form.(2)Where it is shown to the satisfaction of the registrar that the certificate of registration issued under sub-section (1) has been lost or destroyed, the registrar may, on payment of such fee not exceeding ten rupees as may be prescribed, issue a duplicate thereof.
