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[Cites 0, Cited by 0] [Section 27(6)] [Section 27] [Entire Act]

State of Rajasthan - Subsection

Section 27(6)(c) in Rajasthan State Dental Council Rules, 2008

(c)When the president disallows or amends a motion, the Registrar shall inform the member who gave notice of the motion of the order of disallownace or, as the case may be of the form in which the motion has been admitted.