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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Bombay Presidency - Subsection

Section 30(3) in The Bombay Homoeopathic Practitioners' Act, 1959

(3)The Registrar shall place the application before the [Council] and the [Council] may direct the Registrar to call for any further information which it may deem necessary. The [Council] may also direct a local inquiry to be made by a competent person or persons authorised by it in this behalf.