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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(2) in The Rajasthan Homoeopathic Medicine Act, 1969

(2)The minutes shall be read out at the meeting or at the next following meeting and, after being passed as correct by the members, or a majority of them present at the reading, shall be certified as passed by the signature of the Chairman of the meeting at which they are passed.