Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 18 in The M.P. Homoeopathy Council (General) Rules, 1976 18. The President may, at anytime during the debate, make any objection or suggestion or give information to elucidate any point to help the members in the discussion.
