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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(2)(l) in The Maharashtra Medical Council Act, 1965

(l)under section 22, the manner of holding inquiries and the conditions and fee payable for re-entering a name in the register and the remuneration to be paid to an assessor;