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

State of Maharashtra - Subsection

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

(m)the manner of holding inquiries under section 23; the conditions and fees for re-entering the name of a practitioner removed under that section and the remuneration to be paid to the assessors appointed under that section;