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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(2) in The Maharashtra Council of Indian Medicine Rules, 1961

(2)[ The presiding authority shall put to vote the original motion and the amendments, if any, in such order as that authority deems fit;Provided that, where any amendment is carried, the motion shall be put to vote in the amended form.] [Substituted by G.N. of 4.4.1964.]