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

State of Maharashtra - Subsection

Section 5(1) in The Maharashtra Council of Indian Medicine Rules, 1961

(1)All meetings of the [Council] [Substituted by G.N. of 21.3.1985.] shall be convened by the Registrar by a notice addressed and sent to each of the respective members not less than thirty clear days before the date fixed for an extraordinary meeting.