Section 5(2)(iii) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965

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State of Maharashtra - Subsection

Section 5(2)(iii) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965

(iii)in the case of an extraordinary meeting, be accompanied by a copy of the agenda for the proposed extraordinary meeting. The agenda shall be prepared by the Registrar under the instructions of the President or, as the case may be, the Chairman.

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State of Maharashtra - Subsection

Section 5(2)(iii) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965