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Bombay Presidency - Section

Section 45 in The Bombay Homoeopathic Practitioners' Act, 1959

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] [or the Bombay Homoeopathic and Biochemic Practitioners' (Second Amendment) Act, 1988] during the period of one year from the date of commencement of the said [Amendment Acts] 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.

[46. Amendment of certain enactments. - The enactments mentioned in column 2 of the Second Schedule shall be amended in the manner, and to the extent, specified in column 3 of the said Schedule.]First Schedule[Deleted by Maharashtra 19 of 1988, Section 28][Second Schedule](See section 46)
Number and year of the Act Short title of the Act Amendments
(1) (2) (3)
Maharashtra XXVIII of 1961. The Maharashtra Medical Practitioners' Act, 1961. 1. In section 20,-
    (a) in sub-section (2), in clause (b), the words "orlist" and the words "or the said list" shall bedeleted;
    (b) in sub-section (3), the words "or the list, as thecase may be", and the words "or the said list"shall be deleted.
    2. In section 33, in sub-section (1), in clause (ii), thewords "or the list" shall be deleted.
    3. In section 33A, in sub-section (1), for the words "thatsection" the word and figures "section 33" shallbe substituted.
    4. In section 35, in sub-section (1), in clause (d), for thewords "Court of Examiners" the word "Council"shall be substituted.
Maharashtra XLVI of 1965. The Maharashtra Medical Council Act, 1965. In section 22. -
    (a) in sub-section (1), in the Explanation, for the words andfigures "Code of Criminal Procedure, 1898", in boththe places where they occur, the words and figures "Code ofCriminal Procedure, 1973" shall be substituted;
    (b) in sub-section (2),-
    (i) in clause (a), the words "or the list" shall bedeleted;
    (ii) in clause (b), the words "or the list" shallbe deleted;
    (iii) the words "or the said list" shall bedeleted;
    (c) in sub-section (3), the words "or the list, as thecase may be," and the words "or the said list"shall be deleted.)
NotificationsG. N., U. D. & P. H. D., No. BHP. 1059(A)- Unification, dated 26th October, 1961 (M. G., Part IV-B, page 1017) - In exercise of the powers conferred by sub-section (3) of section 1 of the Bombay Homoeopathic and Biochemic Practitioners' Act, 1959 (Bombay XII of 1960), the Government of Maharashtra hereby appoints the 27th day of October, 1961 to be the day on which the said Act shall come into force.G. N., U. D. & P. H. D., No. BHP. 1063/70363-H, dated 29th August, 1964 (M. G., Part IV-B, page 1122) - In exercise of the powers conferred by sub-section (2) of section 1 of the Bombay Homoeopathic and Biochemic Practitioners' (Amendment) Act, 1963 (Maharashtra XXXI of 1963). the Government of Maharashtra hereby appoints the 1st day of September, 1964 to be the date on which the said Act shall come into force.G. N., U. D. & P. H. D., No. BHP. 1068/66390-H, dated 4th February, 1975 (M. G., Part IV-B, page 296) - In exercise of the powers conferred by sub-section (2) of section 1 of the Bombay Homoeopathic and Biochemic Practitioners' (Amendment) Act, 1974 (Maharashtra XXXIX of 1974), the Government of Maharashtra hereby appoints the 5th day of February, 1975 to be the date on which the said Act shall come into force.G.N., M.E. & D.D., No. MHB. 1383/118/84/MED-8(i), dated 26th August, 1988 (M.G.G., Part IV-B, dated 8.9.1988, page 712) - In exercise of the powers conferred by sub-section (2) of section 1 of the Bombay Homoeopathic and Biochemic Practitioners' (Amendment) Act, 1985 (Maharashtra XVI of 1988), the Government of Maharashtra hereby appoints the 1st day of September, 1988, to be the date on which the said Act shall come into force.G.N., M.E. & D.D., No. MHB. 1383/118/84/MED-8(ii), dated 26th August, 1988 (M.G.G., Part IV-B, dated 8.9.1988, page 712) - In exercise of the powers conferred by sub-section (2) of section 1 of the Bombay Homoeopathic and Biochemic Practitioners' (Second Amendment) Act, 1988 (Maharashtra XIX of 1988), the Government of Maharashtra hereby appoints the 1st day of September, 1988, to be the date on which the said Act shall come into force.No. HED. 1390/531/CR-38/90/MED-7, dated 12th March, 1990 (M.G.G., Part IV-B, page 380) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the Ahmednagar Homoeopathic Medical College, Ahmednagar as an approved institution for the purpose of sub-sections (1), (2) and (3) of section 5 of the said Act.No. ADR. 1390/689/CR-54/90/MED-7, dated 13th March, 1990 (M.G.G., Part IV-B, page 381) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the National Homoeopathic Medical College, Nashik to be an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.-No. ADR. 1390/405/CR-27/90/MED-7, dated 14th March, 1990 (M.G.G., Part IV-B, page 381) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the Homoeopathic Medical College, Akola, to be an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.No. ADR. 2889/ 1846/CR-369/MED-7, dated 21st March, 1990 (M.G.G., Part IV-B, page 381) - In exercise of the powers conferred by sub-section (1) of section 2 of the Bombay Anatomy Act, 1949 (Bombay XI of 1949), the Government of Maharashtra hereby declares the Kakasaheb Mhaske, Homoeopathic Medical College, Ahmednagar, to be an approved institution for the purposes of sub-sections (1), (2) and (3) of section 5 of the said Act.No. HMC. 1005/325/CR-54/05/EDU-2, dated 12th July, 2005 (M.G.G., Part IV-B, pages 137-138) - Government vide Notification No. HED. 1389/588/CR-84/07, dated the 30th January, 1990 has declared the Satara Gymkhana's Homoeopathic Medical College, Satara, Dist. Satara as an approved institution under the Bombay Anatomy Act, 1949. Thereafter, upon having been changed the name of the said College. Notification No. HMC. 2198/312/CR-39/EDU-2, dated 7th June, 1998 was issued for substitution of its new name as,-"Samarth Educational Trust's Homoeopathic Medical College and Samarth Hospital, A.M. 1/1, Additional M.I.D.C., Degaon Road, Satara 415 004."