Section 35(2) in Maharashtra Homoeopathic Practitioners' Act, 1960
(2)The State Government on receiving the draft by-laws may sanction or refuse to sanction the same or sanction them subject to such modifications as it may think fit or return them to the [Council] [This word was substituted for the word 'Court' by Maharashtra 16 of 1988, Section 37.] for further consideration.
