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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3) in The Indian Nursing Council Regulations

(3)When the President disallows or amends a motion the Secretary shall inform the member who gave notice of the motion of the order of :disallowance or, as the case may be, of the form in which the motion has been admitted.