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[Cites 0, Cited by 0] [Section 20(12)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(12)(a) in Maharashtra Homoeopathic Practitioners' Act, 1960

(a)Every registered practitioner shall be given a certificate of registration in the form prescribed by rules [and shall practice [Homoeopathy] [These words were inserted by Maharashtra 16 of 1988, Section 21(d)(i).] only. The registered practitioner shall display the certificate of registration in a conspicuous place in his dispensary, clinic or place of practice.] [Sub-section (3A) was inserted by Maharashtra 22 of 2011, Section 2(b), (w.e.f. 22.7.2011)]