Section 9(1) in The Maharashtra Homoeopathic and Biochemic Practitioners' (Registration of Enlistment) Rules, 1961
(1)Any registered or enlisted practitioner who desires -(a)to have the entry as respects his name in the Register or List, altered, or(b)to have an entry as respects any additional qualification acquired by him subsequent to the date of his registration or enlistment, made in the Register or List; or(c)to have any alteration made in the entry as respects his additional qualifications in the Register or List;may make an application in that behalf to the Registrar.
