Section 20(3) in Maharashtra Homoeopathic Practitioners' Act, 1960
(3)Every person who possesses any of the [recognised medical qualifications] [These words were substituted for the words 'qualifications specified in the First Schedule' by Maharashtra 19 of 1988, Section 10(d)(i).] shall, at any time on an application made in the form prescribed by rules to the Registrar and on payment of [such fee as the State Government may by notification in the Official Gazette, specify] [These words were substituted by Maharashtra 22 of 2011, Section 2(a), (w.e.f. 22.7.2011)] be entitled to have his name entered in the register.
