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State of Madhya Pradesh - Section

Section 16 in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970

16. Minutes of proceedings.

(1)Minutes of the proceedings at each meeting of the Board shall be recorded in a book to be kept for the purpose and shall be signed by the presiding authority at the same or next ensuing meeting.
(2)The proceedings of the meeting of the Board shall be confidential and no member of the Board shall communicate or allow to be communicated to any person not legally entitled thereto any information relating to any matter recorded in the minutes of the proceedings which has come within his knowledge as a member without the previous permission of the Board.