Section 11(6) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972
(6)Every person whose name has been entered in the register, shall be entitled to receive from the Registrar a certificate of registration in Forms IX, X and XI, respectively, on payment of the stamp duty leviable under the law for the time being in force relating to the levy of stamp duty. The certificate shall set forth the full name of the person registered, his address, the date and the place of registration and the qualification in respect of which he has been registered.
