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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(2)(d) in The Maharashtra Medical Practitioners Act, 1961

(d)[ the powers duties and functions of the Council under clause (s) of section 14;] [This clause was substituted for the original by Maharashtra 23 of 1982, Section 31(c).]
(da)[ the number and term of office of, the manner of filling casual vacancies among, and the procedure to be followed by, the members of the Executive Committees, and the powers, duties and functions, of [the Council delegated to the Executive Committee under section 16A] [This clause was inserted by Maharashtra 19 of 1962, Section 7(b).];]