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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(2) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965

(2)The minutes of each meeting shall contain such motions and amendments as have been moved and adopted, or negatived with the names of the mover and the seconder, but without any observation made by any member at the meeting.