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[Cites 0, Cited by 0] [Section 34] [Entire Act]

Bombay Presidency - Subsection

Section 34(2) in The Bombay Homoeopathic Practitioners' Act, 1959

(2)The State Government on receiving the draft regulations 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] for further consideration.