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State of Maharashtra - Section

Section 47 in The Maharashtra Medical Practitioners Act, 1961

47. Power to remove difficulty.

If any difficulty arises in giving effect to the provisions of this Act [as amended by the Maharashtra Medical Practitioners (Amendment) Act, 1982, during the period of one year from the date of commencement of the said amendment (Act,] [These words were inserted by Maharashtra 32 of 1982, Section 37.] the State Government may as occasion requires, by order do anything which appears to it necessary or expedient for the purpose of removing the difficulty.