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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(9) in Maharashtra Homoeopathic Practitioners' Act, 1960

(9)An inspector, a member or a visitor shall receive such remuneration to be paid as part of the expenses of the [Council] [This word was substituted for the word 'Court' by Maharashtra 16 of 1988, Section 32.], as may be prescribed by by-laws under section 35.