Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] State of Maharashtra - Subsection Section 20(1) in The Maharashtra Council of Indian Medicine Rules, 1961 (1)The presiding authority may at any time for reasons to be recorded in writing adjourn the meeting to any future day or to any hour of the same day.
