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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(2) in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018

(2)The minutes shall be read out at the meeting or at the next following meetingand after being passed as correct by the members or a majority of them present at thereading, shall be certified as passed by the signature of the Chairperson of the meetingat which they are passed.