Section 6 in Maharashtra Homoeopathic Practitioners' Act, 1960
6. Extension of period of [Council.] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 8.]
- Notwithstanding anything contained in section 5, the State Government may by a notification in the Official Gazette extend the term of office of the members of the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 8.] for a further period not exceeding one year in the aggregate.
