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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Gujarat - Subsection

Section 22(2) in The Gujarat Homoeopathic Act, 1963

(2)The names of registered practitioners or enlisted practitioners who die or whose names are directed to be removed from the register or list under sub-section (1) or subsection (9) of section 20 shall be removed therefrom.