Section 11(1) in Maharashtra Homoeopathic Practitioners' Act, 1960
(1)The proceedings of every meeting of the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 13(a).] shall be treated as confidential and no person shall, without the previous permission of the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 13(a).] disclose any portion thereof:Provided that nothing in this section shall be deemed to prohibit any person from disclosing or publishing the text of any resolution passed or considered by the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 13(a).] unless the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 13(a).] directs such resolution to be treated as confidential.
