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[Cites 0, Cited by 0] [Section 23(7)] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(7)(a) in Maharashtra Homoeopathic Practitioners' Act, 1960

(a)[(a) For the purpose of advising the Council or the Executive Committee on any question of law arising in any inquiry before it, there may be appointed by the Council an assessor who has been-for not less than ten years-
(i)an Advocate enrolled under the Advocates Act, 1961; or
(ii)an attorney of a High Court.]