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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(3)(a) in The Gujarat Homoeopathic Act, 1963

(a)If the renewal fee is paid on or before the due date, the Registrar shall issue to the practitioner a renewal slip in the prescribed form specifying the date up to which the validity of his certificate of registration or enlistment, as the case may be, has been extended.