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

State of Maharashtra - Subsection

Section 3A(3) in Maharashtra Homoeopathic Practitioners' Act, 1960

(3)The President and the Vice-President of the Council shall be elected by the members of the Council by ballot, from amongst themselves.] [Section 3A was inserted by Maharashtra 16 of 1988, Section 5.]