Section 28(iii) in Maharashtra Homoeopathic Practitioners' Act, 1960
(iii)a practitioner whose name is entered in the register shall be eligible to hold any appointment as a physician or other medical officer in any Homoeopathic [* * *] [The words 'or Blochemlc' were deleted by Maharashtra 19 of 1988, Section 16.] dispensary, hospital or infirmary supported by or receiving a grant from the State Government and treating patients according to the Homoeopathic ,[* * *] [The words 'or Blochemlc' were deleted by Maharashtra 19 of 1988, Section 16.] system of medicine or in any public establishment, body or institution dealing with such system of medicine;
