Section 5(4) in Maharashtra Homoeopathic Practitioners' Act, 1960
(4)[ The term of office of the President and Vice-President shall be for a period of one year from the date of their election as President or Vice-President, as the case may be:Provided that, at no time the term of office of the President or Vice-President shall exceed the term of such President or Vice-President, as a member.] [Sub-section (4) was added by Maharashtra 16 of 1988, Section 7(b).]
