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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(2) in Maharashtra Homoeopathic Practitioners' Act, 1960

(2)Any such vacancy in the office of a member of the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 9(b).] nominated by the State Government shall be filled by nomination.