Section 20(1) in Maharashtra Homoeopathic Practitioners' Act, 1960
(1)As soon as may be after the appointed day, the Registrar shall prepare and maintain thereafter a register of Homoeopathic [* *] [The words 'and Biochemic' were deleted by Maharashtra 19 of 1988, Section 10(a).] practitioners for the [State of Maharashtra] [These words were substituted for the words 'State of Bombay' by Maharashtra 16 of 1988, Section 21(a)] in accordance with the provisions of this Act.
