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State of Maharashtra - Section

Section 9 in The Maharashtra Council of Indian Medicine Rules, 1961

9. Manner of taking votes.

(1)Every matter to be determined by the [Council] [Substituted by G.N. of 21.3.1985.] shall be determined on a motion moved at the meeting of the [Council] [Substituted by G.N. of 21.3.1985.], by a member and put to the [Council] [Substituted by G.N. of 21.3.1985.] by the presiding authority .
(2)Votes shall be taken by voices, show of hands or division as the presiding authority may direct;Provided that, votes shall be taken by division or by ballot if any member so desires.
(3)The presiding authority shall determine the method of taking votes by division
(4)The result of the votes shall be announced by the presiding authority.