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[Cites 0, Cited by 0] [Section 28(4)] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(4)(a) in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002

(a)For the purpose of advising the Council or the Executive Committee, as the case may be, on any question of law arising in any inquiry under this section, there may in all such enquiries, be an assessor, who has been for not less than ten years—
(i)an Advocate enrolled under the Advocates Act, 1961; or
(ii)an Attorney of a High Court.