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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(3) in The Maharashtra Medical Practitioners Act, 1961

(3)During any vacancy in [the Council] [These words were substituted for the words 'the Board or the Faculty' by Maharashtra 23 of 1982, Section 12(c).], the continuing members may act as if no vacancy had occurred:Provided that, the number of vacancies shall at any time not exceed six in number.