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[Cites 0, Cited by 0] [Section 20(8)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(8)(a) in The Maharashtra Medical Practitioners Act, 1961

(a)For the purpose of advising [the Council] [These words were substituted for the word 'the Board' by Maharashtra 23 of 1982, Section 22(a)] [or the Executive Committee] [These words were substituted for the words 'or a Committee appointed by it' by Maharashtra 19 of 1962, Section 6(c)(1).] on any question of law arising in any inquiry under this section, there may in all such inquiries be an assessor, who has been for not less than ten years.-
(i)an advocate enrolled under [the Advocates Act, 1962] [These words were substituted for the words and figures 'The Indian Bar Council Act, 1926, or' by Maharashtra 23 of 1982, Section 22(c).];
(ii)an attorney of a High Court.