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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(3) in The Maharashtra Medical Council Act, 1965

(3)The President and the Vice-President of the Council constituted under sub­section (2) shall, notwithstanding anything contained in sub-section (4) of section 3, be nominated by the State Government.