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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(4) in The Maharashtra Council of Indian Medicine Rules, 1961

(4)At a meeting adjourned to a future day any motions standing over from the previous day shall, unless the president [* * * *] [Deleted by G.N dated 21-3-1985.] otherwise direct, take precedence over new matter.