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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(2) in The U.P. Homoeopathic Medicine Act, 1951

(2)The minutes shall be read out at the meeting, or the next ensuing meeting, and, after being passed as correct by the members (or a majority of them) present at the reading shall be certified as passed by the signature of the Chairman of the meeting at which they are passed.