Section 9(2)(a) in The Bombay Homoeopathic Practitioners' Act, 1959

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Bombay Presidency - Subsection

Section 9(2)(a) in The Bombay Homoeopathic Practitioners' Act, 1959

(a)absents himself from three consecutive ordinary meetings of the [Council] without such reasons as may, in the opinion of the State Government in the case of the President, [and the Vice-President] and in the opinion of the [Council] in the case of any other member, be sufficient; or

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Bombay Presidency - Subsection

Section 9(2)(a) in The Bombay Homoeopathic Practitioners' Act, 1959