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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(a) in The Bihar Development of Homeopathic System of Medicine (Conduct of Business and Maintenance of Correct Minutes of the Meetings of the Board) Rules, 1954

(a)admit for discussion at any meeting a motion, notice of which has not reached the Registrar in time for inclusion in the programme of business sent under Rule 7;