Section 26 in Bye-Laws of the Tamil Nadu Medical Council
26. [ [Amended by G. O. Ms. No. 2946, P.M., dated the 25th November 1920.]
The minutes shall be taken as confirmed if no objection as to their correctness is received by the Registrar from any member within thirty days of the receipt by such member of a copy of the minutes under by-law 24. If any such objection is received, confirmation of the minutes shall await the next meeting of the council.]
