Section 23(3)(b) in The Gujarat Homoeopathic Act, 1963

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State of Gujarat - Subsection

Section 23(3)(b) in The Gujarat Homoeopathic Act, 1963

(b)If the renewal fee is not paid by the due date, the Registrar shall remove the name of the defaulting practitioner from the register or the list, as the case may be On such removal the certificate of registration or enlistment, as the case may be, issued to the practitioner shall be deemed to have been cancelled:

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State of Gujarat - Subsection

Section 23(3)(b) in The Gujarat Homoeopathic Act, 1963