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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(4) 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

(4)At a meeting adjourned to a future day, any motion standing over from the previous day shall, unless the President otherwise directs, take precedence over new matter.