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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(2) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971

(2)Where it is shown to the satisfaction of the registrar that the certificate of registration issued under sub-section (1) has been lost or destroyed, the registrar may, on payment of such fee not exceeding ten rupees as may be prescribed, issue a duplicate thereof.