Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in The National Institute of Mental Health and Neuro-Sciences, Bangalore Regulations, 2013

(2)When any business is so referred to the members by circulation, a period of not less than three weeks shall be allowed for the receipt of replies from the members and such period shall be counted from the date on which the notice of business is issued:Provided that if no reply is received within three weeks from any member, the resolution so circulated shall be deemed to have been approved by the member concerned.