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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(4) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965

(4)At any meeting which is convened for special business, no other business than that specified in the notice shall be transacted, unless the Board, or as the case may be, the Court, by a resolution at the meeting agrees to consider any further business.