Section 23(3) in Maharashtra Homoeopathic Practitioners' Act, 1960
(3)[ If the name of registered practitioner is also entered in the register maintained under any of the laws referred to in sub-section (2) and it is removed from the said register, the Registrar, with the approval of the Council, shall also remove his name from the register under this Act.] [Sub-section (3) was substituted by Maharashtra 16 of 1988, Section 24(c).]
