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

State of Maharashtra - Subsection

Section 2(4A) in Maharashtra Homoeopathic Practitioners' Act, 1960

(4A)[ "Central Council" means the Central Council of Homoeopathy constituted under section 3 of the Homoeopathy Central Council Act, 1973;] [Clause 4A was inserted by Maharashtra 19 of 1988, Section 5(b).]