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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(2) in Travancore-Cochin Medical Practitioners Act, 1953

(2)The President shall preserve order and shall decide all points of order at or in convection with meetings. There shall be no discussion on any point of order and the decision of the President on any point of order shall be final.