Section 38(7) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
(7)The registrar shall, on receipt of an application made in this behalf in the prescribed manner by any such practitioner as is referred to in sub-section (6) and after making such inquiry as he deems fit, enter in the relevant register maintained under sub-section (2) of section 16 the name of such practitioner. No fee shall be payable for making any such entry.
