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

23.

(1)The President shall decide all points of order which may arise and his decision shall be final.
(2)If any question arises with reference to procedure in respect of a matter for which the said rules make no provision, the President shall decide the same and his decision shall be final.