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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(3) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965

(3)No member shall, save with the permission of the presiding authority, speak for more than ten minutes:Provided that, the mover of a motion when moving the same may speak for twenty minutes.