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[Cites 0, Cited by 0] [Section 3A(1)] [Section 3A] [Entire Act]

State of Maharashtra - Subsection

Section 3A(1)(d) in The Maharashtra Medical Practitioners Act, 1961

(d)[ (i) two members elected by the Principals or Heads of Colleges or institutions affiliated to or, as the case may be, recognised by any statutory university in the State of Maharashtra and which are imparting education in Indian Medicine for appearing at the examinations held by any such university, from amongst themselves; and [Clause (d) was substituted for the original by Maharashtra 24 of 1986, Section 2.]
(ii)two members, elected by the Teachers (other than Principals or Heads) of such colleges or institutions, from amongst themselves, who are registered practitioners possessing any of the qualifications specified in the Schedule and for a period of not less than three years engaged in teaching in any of the systems of Indian Medicine in any such colleges or institutions;