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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(2) in Maharashtra Homoeopathic Practitioners' Act, 1960

(2)[ The President, if present, shall preside at every meeting of the Council. If at any meeting the President is absent, then the Vice-President, and in the absence of both, some other member elected by the members present, from amongst themselves, shall preside at such meeting.] [Sub-section (2) was substituted by Maharashtra 16 of 1988, Section 12(b).]