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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(7) in Rajasthan Government Clinical Establishment (Registration and Regulation) Rules, 2013

(7)A copy the minutes of each meeting of the State Council shall be submitted to the Chairman within seven days of the meeting and after having been approved by him/her shall be sent to each member of the State Council within fifteen days of the meeting. If no objection to their correctness is received within ten days, any decisions therein shall be given effect.