Section 38(1) in Maharashtra Homoeopathic Practitioners' Act, 1960
(1)Subject to the provisions of this Chapter, on the appointed day,-(a)the Bombay Homoeopathic Act, 1951, in its application to the pre-reorganisation State of Bombay, excluding the transferred territories: and(b)the Madhya Pradesh Homoeopathic and Biochemic Practitioners' Act, 1951 in its application to the Vidarbha region of the State of Bombay. shall be repealed.
