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] [Section 7] [Entire Act] State of Maharashtra - Subsection Section 7(3) in The Maharashtra Council of Indian Medicine Rules, 1961 (3)After an amendment had been admitted, the Registrar shall cause a copy of such amendment to be made available for the use of every member at the meeting.
