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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(5) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971

(5)Whenever the name of any registered practitioner is directed to be removed or deleted from the register by the council, it may publish or cause to be published the fact of such removal or deletion in such manner as it deems fit.