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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(2)(a) in Maharashtra Homoeopathic Practitioners' Act, 1960

(a)the State Government may appoint any person as an Administrator under this section to exercise all the powers and perform all the duties of the Council established under sub-section (1) during the period he holds office of the Administrator under sub-section (3);