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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Punjab - Subsection

Section 17(3) in The Punjab Homoeopathic Practitioners Act, 1965

(3)The Council may, on its own motion or on the application of any person, after due and proper enquiry and after giving an opportunity to the person concerned of being heard, cancel or alter any entry in the Register if, in the opinion of the Council, such entry was fraudulently or incorrectly made.