21. Persons not entitled to registration or enlistment.
- Notwithstanding anything contained in sections 17 and 18, no person whose name has been removed for in famous conduct in a professional respect from any register or list kept under the Bombay Homoeopathic Act, 1951 (Bombay XLVIII of 1951), or under any law for the time being in force in India or any part thereof regulating the registration of practitioners of medicine, shall be entitled to have his name entered in the register or the list prepared under section 17 and 18 respectively, unless his name is duly restored to the register or the list from list from which it was removed.
