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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(4) in Maharashtra Homoeopathic Practitioners' Act, 1960

(4)[ The State Government may, after consulting the Council, suspend, dismiss or remove any person appointed as the Registrar, or impose any other penalty upon him, as it may deem necessary.] [Sub-section (4) was substituted by Maharashtra 16 of 1988 Section 17(d).]