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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(14) in Maharashtra Homoeopathic Practitioners' Act, 1960

(14)"Recognised institution" means any institution recognised under section 30 for giving instructions in the courses leading to the examinations held by the [Council] [This word was substituted for the word 'Court' by Maharashtra 16 of 1988, Section 2(h).];