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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(4) in The Maharashtra Homoeopathic and Biochemic Practitioners' (Registration of Enlistment) Rules, 1961

(4)Every application for registration under sub-section (7) of section 20 shall also be accompanied by the diploma or certificate, in original, in respect of any qualification which would have entitled the applicant to registration under sub-section (1) of section 16 of the Madhya Pradesh Homoeopathic and Biochemic Practitioners' Act, 1951, as in force in the Vidarbha region of the State of Maharashtra immediately before the appointed day and two copies of such diploma or certificate.