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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Maharashtra - Subsection

Section 31(2) in The Maharashtra Medical Practitioners Act, 1961

(2)The State Government on receiving the draft bye-laws may sanction or refuse to sanction the same, or sanction subject to such modifications as it may think fit or return them to the [Council] [This word was substituted for the word 'faculty' by Maharashtra 23 of 1982, Section 32.] for further consideration.