Section 41(2)(e) in Maharashtra Paramedical Council Act, 2011

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State of Maharashtra - Subsection

Section 41(2)(e) in Maharashtra Paramedical Council Act, 2011

(e)

(i)the manner to hear and decide appeals from the decision of the Registrar under clause (c) of sub-section (2) of section 19;

(ii)the Code of Ethics for regulating the professional conduct under clause (d) of sub-section (2) of section 19;