Section 20(2) in Maharashtra Homoeopathic Practitioners' Act, 1960
(2)The registers shall include the following particulars, namely:-(a)the full name, nationality and residential address of the registered practitioners;(b)the date of his admission to the register;(c)the qualifications for registration and the date of which he obtained his degree, diploma or any other like award in Homoeopathy [* *] [The words 'or Biochemistry' were deleted by Maharashtra 19 of 1988, Section 10(c).] if any, and the authority which conferred or granted it;(d)his professional address; and(e)such further particulars as may be prescribed by rules.
