Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 56 in The M.P. Homoeopathy Council (General) Rules, 1976 56. The Director of Health Services, Madhya Pradesh or his nominee shall be the presiding authority but shall have no right to vote in such meeting.
