Section 13 in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965
13. Withdrawal of motion or amendment.
- A member who has moved a motion or an amendment to a motion may withdraw the same by leave of the Board or the Court, as the case may be:Provided that, such motion or amendment shall not be allowed to be withdrawn, if any, other member objects to the withdrawal thereof.
