Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(4) in Rajasthan Para-medical Council Regulations, 2014

(4)A member who wishes to move an amendment to any motion included in the agenda paper, but not included in the preliminary agenda paper, shall eve notice thereof to the Registrar not less than three clear days before the date fixed for the meeting.