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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in Central Council of Homoeopathy (General) Regulations, 2018

(2)When the President disallows or decides a motion, the Secretary shall inform the member, who gave the notice of the motion of the order of disallowance or as the case may be of the form in which the motion has been admitted.