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[Cites 0, Cited by 0] [Section 20(12)] [Section 20] [Entire Act]

Bombay Presidency - Subsection

Section 20(12)(b) in The Bombay Homoeopathic Practitioners' Act, 1959

(b)On receipt of such application, the Registrar shall cancel such certificate and issue a fresh certificate of registration in the form prescribed by rules made under clause (a) of sub-section (12).]