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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(2)(e) in Maharashtra Homoeopathic Practitioners' Act, 1960

(e)the salary, allowances and other conditions of service of the Registrar under section 15;
(ea)[ the number and term of office of the manner of, filling casual vacancies among, and the procedure to be followed by, the members of the Executive Committees; and powers, duties and functions of [the council delegated to the Executive Committee under sections 15A;] [This clause was inserted by Maharashtra 20 of 1962, Section 7(a)(10.]]