Section 30(8) in Maharashtra Homoeopathic Practitioners' Act, 1960
(8)The [Council] [This word was substituted for the word 'Court' by Maharashtra 16 of 1988, Section 32.] shall forward a copy of every such report to the authorities of the institution in respect of which the said report was made and shall also forward a copy of such report, together with any observations thereon made by the said body, to the State Government [and the Central Council] [These words were added by Maharashtra 19 of 1988, section 19(c).].
