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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Bombay Presidency - Subsection

Section 30(6) in The Bombay Homoeopathic Practitioners' Act, 1959

(6)The inspectors, members or visitors shall not interfere with the conduct of any examination but it shall be their duty to report to the [Council], their opinion as to the sufficiency or insufficiency of every examination which they attend and any other matters in regard to such institutions on which the [Council] may require them to report.