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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(1)(b) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965

(b)a proposal for the adjournment of the debate on the motion or amendment or both either to a specified time or sine die;