Section 20(5) in Maharashtra Homoeopathic Practitioners' Act, 1960
(5)Notwithstanding anything contained in any law for the time being in force, every person entitled to be or is enrolled on the register maintained under the Homoeopathy Central Council Act, 1973, but not enrolled on the register maintained under this Act, shall, on an application and on payment of the fee as provided in subsection (3), be entitled to have'-his name entered in the register maintained under this Act.] [Sub-section (4) and (5) were substituted for sub-sections (4) to (11) by Maharashtra 16 of 1988, section 21(c).]
