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[Cites 0, Cited by 0] [Section 20(8)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(8)(b) in The Maharashtra Medical Practitioners Act, 1961

(b)Any assessor under this section may be appointed either generally, or for any particular inquiry or class of inquiries, and shall be paid such remuneration as may be prescribed by the rules.