Section 1 in Maharashtra Homoeopathic Practitioners' Act, 1960
1. Short title, extent and commencement.
(1)This Act may be called [The Maharashtra Homoeopathic Practitioners' Act] [This Short title was substituted for the Short title 'the Bombay Homoeopathic Practitioners' Act, 1959' by Maharashtra 24 of 2012, Schedule entry No. 83 (w.r.e.f. 1.5.1960)].(2)It extends to the whole of the [State of Maharashtra] [These words were substituted for the words 'State of Bombay' by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.].(3)It shall come into force on such [day] [27th day of October, 1961, vide G.N. U.D. & P.H.D., No, BHP. 1059 (a)-Unification, dated the 26th October, 1961.] as the State Government may, by notification in the Official Gazette appoint.
