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State of Maharashtra - Section

Section 14 in The Maharashtra Homoeopathic and Biochemic Practitioners' (Registration of Enlistment) Rules, 1961

14. Withdrawal of certificate of registration.

- The Registrar shall send a registered notice to the defaulting practitioner whose certificate of registration or enlistment is cancelled, and require him to return such certificate for cancellation, within thirty days from the date of the receipt of the registered notice.