Section 24 in The Bombay Homoeopathic Practitioners' Act, 1959
24. Persons not entitled to registration [* * *]. - Notwithstanding anything contained [in section 20] no person whose name has been removed for infamous conduct in a professional respect from any register [* * *] kept under, -
(i)the Bombay Homoeopathic Act, 1951;(ii)the Madhya Pradesh Homoeopathic and Biochemic Practitioners' Act, 1951; or(iii)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 [prepared under section 20] unless his name is duly restored to the register [* * *] from which it was removed.
