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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(2) in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002

(2)Regulations made under sub-section (1) may specify which violations thereof shall constitute professional misconduct and such provision shall have effect notwithstanding anything contained in any law for the time being in force.