Section 30(7) in Maharashtra Homoeopathic Practitioners' Act, 1960
(7)Every recognised institution and every examination held by such institution shall be inspected by the [Council] [This word was substituted for the word 'Court' by Maharashtra 16 of 1988, Section 32.] through its inspectors or members or visitors at least once in five years and more frequently if the [Council] [This word was substituted for the word 'Court' by Maharashtra 16 of 1988, Section 32.] so desires.
