Section 19 in The Haryana Homoeopathic Practitioners (General) Rules, 1975
19. Seal of the Council.
- [Section 53(2)(m)]. - The common seal referred to in sub-section (2) of section 3 shall be kept by the Registrar in his custody. It shall be affixed on each registration certificate which is issued under the provisions of these rules and such other documents as the Chairman may, by order, direct.
