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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(2) 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

(2)The Registrar shall, if time permits, cause a copy of every amendment to be made available for the use of every Member.