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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(10) in Maharashtra Homoeopathic Practitioners' Act, 1960

(10)[ The provisions of this section shall be in addition to, and not in derogation of the relevant provisions in this behalf in the Homoeopathy Central Council Act, 1973.] [Sub-section (10) was added by Maharashtra 19 of 1988, Section 19(d).]