Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] State of Madhya Pradesh - Subsection Section 14(5) in The M.P. Homoeopathy Council (General) Rules, 1976 (5)When a motion or an amendment has thus been stated, it may be discussed as a question to be resolved either in the affirmation or in the negative.
