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

Bombay Presidency - Subsection

Section 33(2)(ka) in The Bombay Homoeopathic Practitioners' Act, 1959

(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;]