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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

Bombay Presidency - Subsection

Section 25(3)(b) in The Bombay Homoeopathic Practitioners' Act, 1959

(b)and thereafter every five years from the commencement of the Amending Act, the Registrar shall likewise cause two general Notices in the prescribed form to be published at on interval of not less than sixty days, in the Official Gazette, and in such other manner as may be prescribed, calling upon all registered practitioners to make an application to the Registrar for continuance of their names on the register without payment of the fee of one hundred rupees referred to in clause (a) [or three hundred rupees, as the case may be,] and thereupon, the provisions of clause (a) shall, mutatis mutandis apply for the continuance of the names of the registered practitioner on the register.