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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Maharashtra - Subsection

Section 35(1)(d) in The Maharashtra Medical Practitioners Act, 1961

(d)the Court of Examiners constituted under the Bombay Homoeopathic and Biochemical Practitioners Act, 1959 or any other body constituted under any other law for the time being in force in relation to the qualifications and registration of Homoeopathic or Biochemic Practitioners in any part of the State;