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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(2)(a) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965

(a)if it is not relevant to, or within the scope of, the motion to which it is proposed;