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State of Jharkhand - Section
Section 10 in Bihar Development of Homeopathic System of Medicine Act, 1953
10.
The Registrar shall re-enter in the register, if it deems fit, the name of any person which may have been removed therefrom under Section 24 of the Act, but no application for the restoration to the register of the name of a person which has been so removed shall be entertained, unless it is accompanied by a declaration made by the applicant setting forth the facts of the case, and stating that he is the person originally registered, and unless it is accompanied also by a certificate as to his identity from two practitioners registered under the Act or, in the case of an applicant residing abroad, a certificate as to his identity signed by two persons, who shall be Magistrate or officers of a gazetted rank serving in the Civil or Defence Services of Government or two resident practitioners registered under the Act. A fee of ten rupees shall be levied for the registration of a practitioner whose name has been removed from the register under Section 24.Form 'A'[See Rule 3]| Serial no. | Name. | Father's or in the case of a married woman,husband's name. | Date of Birth. | General educational and other qualification i.e.,examinations passed with the year in which such qualificationwere acquired. | Period for which Homeopathic system of medicinepractised before registration, whether whole time or part time. |
| 1 | 2 | 3 | 4 | 5 | 6 |
| Date of registration under the Act. | Address or appointment. | Initials of Registrar, | Date of renewal of registration. | Initials of Registrar. | Remarks (Note:removal or restoration of name withdate). |
| 7 | 8 | 9 | 10 | 11 | 12 |