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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(1) in The Maharashtra Acupuncture System of Therapy Act, 2015

(1)If any person, whose name has been removed from the register under section 22, fails, without sufficient cause, to forthwith surrender his certificate of registration, he shall be punishable with fine which may extend to one thousand rupees.