Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Maharashtra - Section Section 11 in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965 11. Motion shall be seconded. - Every motion shall be seconded and, if not seconded, shall be deemed to have been withdrawn.
