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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Maharashtra - Subsection

Section 35(1)(l) in Maharashtra Homoeopathic Practitioners' Act, 1960

(l)such other matters as may be necessary for the exercise of the powers and performance of duties and functions by the [Council] [This word was substituted for the word 'Court' by Maharashtra 16 of 1988, Section 37.] under this Act.