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State of Maharashtra - Section

Section 24 in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965

24. Copies minutes to be sent to members.

- A copy of the minutes of each meeting of the Board and the Court shall be sent by Registrar to each member of the Board and the Court as the case may be, within sixty days of the meeting and a copy of the minutes shall also be sent to the State Government.