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[Cites 0, Cited by 0] [Section 23(7)] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(7)(c) in Maharashtra Homoeopathic Practitioners' Act, 1960

(c)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 rules.