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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Maharashtra - Subsection

Section 41(c) in The Maharashtra Medical Practitioners Act, 1961

(c)all sums, due to the dissolved Board and Faculty on any account shall be recoverable by the Council, which shall be competent to take, any measure or institute any proceedings which it would have been open to the dissolved Board and Faculty to take or institute if the Maharashtra Medical Practitioners (Amendment) Act, 1982 had not come into operation;