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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(5) in The Rajasthan Indian Medicine Act, 1953

(5)The Chairman may, whenever he thinks it expedient to do so, summon a joint meeting of all or any two or more of the Committees for the consideration of any matter or matters. At such joint meetings, the same procedure shall be observed as at meetings of the Board