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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(2) in The Rajasthan Homoeopathic Medicine Act, 1969

(2)If the renewal fee is not paid before the due date, the Registrar shall remove the name of the defaulter from the register:Provided that the name so removed may be restored to the register on payment of the renewal fee in such manner and subject to such conditions as may be prescribed.