Section 46(c) in Maharashtra Homoeopathic Practitioners' Act, 1960
(c)regulations made under sub-section (1) of section 38 of the Bombay Homoeopathic Act, 1951 (Bombay XLVIII of 1951) and published in Government Notification, Local Self-Government and Public Health Department, No. BHP. 1157-H, dated the 8th December 1958 (excluding regulations 9 and 10 thereof), for the purposes of sub-section (3) of the said section 38.
