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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(1) in The Maharashtra Council of Indian Medicine Rules, 1961

(1)When a motion has been moved and seconded members other than the mover and seconder may speak on the motion in each order as the presiding authority may direct;Provided that, the seconder may, with the permission of the presiding authority confine himself to seconding the motion and speak thereon at may subsequent stage of the debate before the final reply.