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

State of Maharashtra - Subsection

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

(b)[ the manner in which the meetings of the Council shall be convened, held and conducted under sub-section (1) of section 10;] [Clause (b) was substituted by Maharashtra 16 of 1988, Section 35(b) shall be held under section 4 and section 17 read with section 4, by Maharashtra 16 of 1988, Section 35(a).]