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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(2) in The Maharashtra Council of Indian Medicine Rules, 1961

(2)The minutes of each meeting shall contain such motion and amendments as have been moved and adopted, or negatived with the names of the mover and the seconder, but without any comment and without any record of any observation made by any member at the meeting.