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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(2) in The Maharashtra Council of Indian Medicine Rules, 1961

(2)When any member so called upon to move his motion it absent or does no wish to move the same, his motion shall be deemed to have been withdrawn and the member whose name appears next in the order of priority shall be called upon to move his motion and the same procedure shall be followed if necessary, till the last member in the order of priority is called upon to move his motion.]