Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 25 in The M.P. Homoeopathy Council (General) Rules, 1976

25.

A record of the proceedings of every meeting of the Council or the Committees shall be preserved in the form of typed minutes or legibly written minutes books, during the meeting or as early as possible after the meeting, and which shall be authenticated, after confirmation by the signature of the President.