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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Maharashtra - Subsection

Section 34(2) in Maharashtra Homoeopathic Practitioners' Act, 1960

(2)The State Government on receiving the draft regulations may sanction or refuse to sanction the same or sanction them subject to such modifications as it may think fit or return them to the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 36.] for further consideration.