Section 30(3) in Maharashtra Homoeopathic Practitioners' Act, 1960
(3)The Registrar shall place the application before the [Council] [This word was substituted for the word 'Court' by Maharashtra 16 of 1988, Section 32.] and the [Council] [This word was substituted for the word 'Court' by Maharashtra 16 of 1988, Section 32.] may direct the Registrar to call for any further information which it may deem necessary. The [Council] [This word was substituted for the word 'Court' by Maharashtra 16 of 1988, Section 32.] may also direct a local inquiry to be made by a competent person or persons authorised by it in this behalf.
