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

State of Maharashtra - Subsection

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

(b)[ Such certificate shall be valid until it is duly cancelled and the name of the practitioner is removed from the register under the provisions of this Act; and every certificate of registration given before the commencement of the Bombay Homoeopathic and Biochemic Practitioners' (Amendment) Act, 1974, which is valid on such commencement shall, subject to the provisions of section 26, be valid likewise, and shall continue accordingly.] [Clause (b) was substituted for the original by Maharashtra 39 of 1974, Section 2(b).]