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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(4) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965

(4)At a meeting adjourned to a future day any motion standing over from the previous day shall unless the President or, as the case may be, the Chairman, otherwise directs, take precedence over new matter.