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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(1) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965

(1)All meetings of Board and the Court shall be attended by the Registrar who shall maintain the minutes of all the proceedings of the meetings of the Board and the Court. The minutes shall be authenticated, after confirmation, by the signature of the presiding authority.