Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 26B in Maharashtra Homoeopathic Practitioners' Act, 1960

26B. Issue of Identity Card.

- The Registrar shall, at the time of issue of the certificate of registration as provided in sub-section (12) of section 20, also issue an Identity Card to the Registered practitioner. The Identity Card shall be in such form and shall contain such particulars as may be prescribed by the Rules:Provided that, in case of Registered practitioner holding the certificate of registration on the date of commencement of the Bombay Homoeopathic Practitioners' (Amendment) Act, 2011, the Registrar shall issue such Identity Card at the time of renewal of the certificate of registration.] [Section 26A and 26B were inserted by Maharashtra 22 of 2011, Section 4 (w.e.f. 22.7.2011)]