Section 24 in Maharashtra Homoeopathic Practitioners' Act, 1960
24. Persons not entitled to registration [* *] [The words 'or enlistment' were deleted by Maharashtra 16 of 1988, Section 25(c).]
[Clause (a) was substituted by Maharashtra 16 of 1988, Section 24(f)(I).] - Notwithstanding anything contained [in section 20] [These words were substituted for the words 'in sections 20 and 21' by Maharashtra 19 of 1988, Section 13(a).], no person whose name has been removed for infamous conduct in a professional respect from any register [*** *] [The words 'or list' were deleted by Maharashtra 16 of 1988, Section 25(a).] kept under-(i)the Bombay Homoeopathic Act, 1951;(ii)the Madhya Pradesh Homoeopathic and Biochemic Practitioners' Act, 1951; or(iii)any law for the time being in force in India or any part thereof regulating the registration of practitioners of medicine, shall be entitled to have his name entered in the register [prepared under section 20] [These words were substituted for the words, 'or the list prepared under sections 20 and 21 respectively' by Maharashtra 16 of 1988, Section 25(b).], unless his name is duly restored to the register [* *] [The words 'or the list' were deleted by Maharashtra 19 of 1988, section 13(b).] from which it was removed.
