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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(4) in The Maharashtra Medical Practitioners Act, 1961

(4)The State Government may, after consulting [the Council] [These words were substituted for the words 'the Board' by Maharashtra 23 of 1982, section 18(d).] suspend, dismiss or remove any person appointed as the Registrar, or impose any other penalty upon him