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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(4) in The M.P. Homoeopathy Council (General) Rules, 1976

(4)The minutes shall be deemed to have been confirmed if after they are read to the Council or the Committee in the same meeting or the next meeting and are admitted to be correct and if the President sign them with the remark that they were read to the Council or the Committee as the case may be, and were found correct.