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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(1)(d) in Maharashtra Homoeopathic Practitioners' Act, 1960

(d)who is a full time officer or servant of [the Council; [**] [The words 'the Council; or' were substituted for the words the Board or the Court' by Maharashtra 16 of 1988, Section 11(a).]] shall be eligible to be elected or nominated or to continue to be a member.