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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jharkhand - Subsection

Section 5(c) in Bihar Development of Homeopathic System of Medicine Act, 1953

(c)In the event of registration being refused to any application, the ground for such refusal shall be recorded in detail and the same communicated to him and the registration fee of rupees twenty five shall, after deducting the money order commission, be refunded to the applicant by postal money order.