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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(2) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970

(2)The proceedings of the meeting of the Board shall be confidential and no member of the Board shall communicate or allow to be communicated to any person not legally entitled thereto any information relating to any matter recorded in the minutes of the proceedings which has come within his knowledge as a member without the previous permission of the Board.