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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(3) in The West Bengal Homoeopathic System of Medicine Act, 1963

(3)Any refusal or removal under sub-section (2) may be rescinded if the conduct on the basis of which refusal or removal was directed is condoned for good and sufficient reasons.