Section 15A(3) in Maharashtra Homoeopathic Practitioners' Act, 1960
(3)The Executive Committee shall exercise such powers, perform such duties, and discharge such functions, of the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 18.] as may be delegated to it by rules or entrusted to it, from time to time, by the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 18.].] [Section 14 was substituted by Maharashtra 16 of 1988, Section 16]
