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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(2)(ka) in Maharashtra Homoeopathic Practitioners' Act, 1960

(ka)[ the fees chargeable, and the form of application, for the issue of duplicate certificate of registration under clause (c) of sub-section (12) of section 20;] [Clause (ka) was inserted by Maharashtra 16 of 1988, Section 35(k).]