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State of Maharashtra - Section

Section 13 in The Maharashtra Council of Indian Medicine Rules, 1961

13. [ Withdrawal of motion and amendment. [Substituted by G.N. of 4.4.1964.]

- A member who has made a motion or an amendment to a motion may withdraw the same by leave of the [Council];Provided that, the said motion or amendment shall not be allowed to be withdrawn if any other member objects to the withdrawal thereof.]