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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Gujarat - Subsection

Section 22(1) in The Gujarat Homoeopathic Act, 1963

(1)It shall be the duty of the Registrar to make entries in the register or, as the case may be, the list and from time to time, to revise the same and to issue the certificate of registration or enlistment and renewal slips in accordance with the provisions of this Act, the rules made thereunder and the orders of the Council.