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 20] [Entire Act] State of Maharashtra - Subsection Section 20(2) in The Maharashtra Council of Indian Medicine Rules, 1961 (2)Whenever a meeting is adjourned to a future day, the Registrar shall, if possible send notice of the adjournment to every member who was not present at such meeting
