Section 6(4) in The Maharashtra Council of Indian Medicine Rules, 1961
(4)When the President [* * * *] [Deleted by G.N dated 21-3-1985.] disallows or amends a motion, the Registrar 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 had been admitted.
