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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(2) in The Maharashtra Homoeopathic and Biochemic Practitioners' (Registration of Enlistment) Rules, 1961

(2)For the purpose of making enquiry in respect of any such application, the sub-committee may, if it considers necessary, direct the Registrar to call any applicant for interview at the applicant's cost, or may refer any application,-
(a)to the Collector of Bombay, if the applicant claims to be practising the Homoeopathic or the Biochemic system of medicine in Greater Bombay; or
(b)to the Collector of the District concerned, if the applicant claims to be practising the Homoeopathic or the Biochemic system of medicine outside Greater Bombay,
for verification of such facts mentioned by the applicant in the application, as the sub-committee may specify in that behalf.