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] [Section 23] [Entire Act] State of Maharashtra - Subsection Section 23(2) in The Maharashtra Medical Council Rules, 1967 (2)A candidate [and] [Substituted by G. N. 2.8.1975.] not more than one representative duly authorized by him may remain present at the time of counting of votes.
