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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Goa - Subsection

Section 24(4) in Goa Ayurvedic and other Allied Indian Systems of Medicine Council Act, 2019

(4)The Council may on its own motion or on the application of any person and after calling for an explanation from the person concerned and considering the same, cancel or alter any entry in the register, if, in the opinion of the Council such entry was fraudulently or incorrectly made or obtained.