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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(e) in Rules under Clause (c) of Section 17 of the Ranchi Mental Hospital Act, 1922

(e)If action has not been taken on any resolution passed at the previous meetings the fact shall be brought to the notice of the Board if not already circulated by letter.