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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(2) in Rajasthan Para-medical Council Regulations, 2014

(2)When the President disallows or amends a motion, the Registrar shall inform the members who gave notice of the motion, about the order of disallowance or, as the case may be, of the form in which the motion has been admitted.