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[Cites 0, Cited by 0] [Section 25(6)] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(6)(c) in The M.P. State Dental Council Rules, 1969

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