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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(iv) in Maharashtra Homoeopathic Practitioners' Act, 1960

(iv)every registered practitioner shall be exempt, if he so desires, from serving on an inquest, [under the Code of Criminal Procedure, 1973] [These words were substituted for the words 'or as a Junior under the Code of Criminal Procedure, 1898' by Maharashtra 16 of 1988, Section 29(b).].