Section 9(3) in The Maharashtra Homoeopathic and Biochemic Practitioners' (Registration of Enlistment) Rules, 1961
(3)On receipt of the application and the fee, the Registrar shall alter or make any entry as applied for :[Provided that, no entry as respect alteration of the name shall be made unless the application is accompanied in duplicate, by the marriage registration certificate, or any notification in the Official Gazette, relating to such alteration of name, or an affidavit regarding such alteration of name made before any Metropolitan Magistrate, Judicial or Executive Magistrate. The original document shall be returned when no longer required] [Inserted by G. N. of 17.1.1976.] :[Provided further that] [Inserted by G. N. of 17.1.1976.] no entry as respect additional qualification shall be made in the Register unless a person possessing such qualification is entitled to have his name entered in the Register under sub-section (3) of section 20.
