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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(4) in The Maharashtra Acupuncture System of Therapy Act, 2015

(4)The Council may with the previous sanction of the Government, suspend, dismiss or remove any person appointed as Registrar, or impose any other penalty upon him :Provided that, before passing any order under this sub-section, the Registrar shall be given reasonable opportunity of being heard.