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[Cites 0, Cited by 0] [Section 3A(1)] [Section 3A] [Entire Act]

State of Maharashtra - Subsection

Section 3A(1)(b) in The Maharashtra Medical Practitioners Act, 1961

(b)five members nominated by the State Government, out of whom two shall be practitioners in Ashtang Ayurvedic or Siddha system of Medicine and two shall be practitioners in Unani or Unani Tibb system of Medicine;