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

State of Maharashtra - Subsection

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

(f)[ the fees to be paid to the examiners, paper-setters, moderators and other persons appointed, and the fees to be charged, for the conduct of examinations] [Clause (f) was substituted by Maharashtra 19 of 1988, Section 23(b).];