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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Maharashtra - Subsection

Section 36(3) in Maharashtra Homoeopathic Practitioners' Act, 1960

(3)[ The Administrator shall be paid from the fund of the Council such salary and allowances as the State Government may from time to time determine.] [Sub-section (3) was added by Maharashtra 16 of 1988, Section 38(c).]