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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(2)(d) in The Maharashtra Homoeopathic and Biochemic Practitioners' (Registration of Enlistment) Rules, 1961

(d)a declaration made by the applicant [in Greater Bombay, before a Presidency Magistrate and elsewhere before any Judicial or Executive Magistrate] [Substituted by G. N. of 8.10.1964.] to the effect that the applicant was regularly practising the Homoeopathic or the Biochemic system of medicine in any part of the State of Maharashtra on the 25th day of August, 1959;