Section 29 in Maharashtra Homoeopathic Practitioners' Act, 1960
29. Examinations held by the [Council] [This word was substituted for the word 'Court' by Maharashtra 16 of 1988, Section 31(c).] [* * *] [The words 'and course of Studies' were deleted by Maharashtra 19 of 1988, section 18(b)]
[Sub-section (1A) as inserted by Maharashtra 16 of 1988 was substituted by Maharashtra 19 of 1988, Section 10(b).] - The [Council] [The word was substituted for the word 'Court' by Maharashtra 16 of 1988, section 31(a).] shall by by-laws under section 35 prescribe the examinations to be held by it. [* * *] [The portion beginning with the words, 'the necessary' was deleted by Maharashtra 19 of 1988, Section 18.]
