Legal Document View

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
[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(3) in The M.P. Homoeopathy Council (General) Rules, 1976

(3)Every motion or amendment moved by a member shall be seconded and if not seconded shall deemed to have been withdrawn. Any motion or amendment moved by President shall not need to be seconded.