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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(2)(a) in The Maharashtra Medical Practitioners Act, 1961

(a)absent himself from three consecutive meetings of [the Council] [These words were substituted for the words 'the Board or the Faculty, as the case may be' by Maharashtra 23 of 1982, Section 10(b)(i)] without such reasons as may, in the opinion of the State Government in the case of the President and [the Vice-President] [These words were substituted for the words ' the Chairman' by Maharashtra 23 of 1982, Section 10(b)(ii)], and in the opinion of [the Council] [These words were substituted for the words 'the Board or the Faculty, as the case may be' by Maharashtra 23 of 1982, Section 10(b)(i)] in the case of any other member, be sufficient; or