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State of Maharashtra - Section

Section 45 in Maharashtra Homoeopathic Practitioners' Act, 1960

45. Power to remove difficulties.

- If any difficulty arises in giving effect to the provisions of this Act, [as amended by the Bombay Homoeopathic and Biochemic Practitioners (Amendment) Act, 1985,] [These words were inserted by Maharashtra 16 of 1988, Section 41.] [or the Bombay Homoeopathic and Biochemic Practitioners' (Second Amendment) Act, 1988] [These words were inserted by Maharashtra 19 of 1988, Section 27(a).] during the period of one year from the date of commencement of the said [Amendment Act] [These words were inserted by Maharashtra 19 of 1988, Section 27(b).], the State Government may as occasion requires by order do anything which appears to it necessary or expedient for the purpose of removing the difficulty.