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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(5) in The Rajasthan Indian Medicine Act, 1953

(5)No business shall be transacted at any meeting of a Committee when the Chairman or both members are absent. The provisions of sub-section (2) of Section 18 and of Section 19 shall apply to meetings of Committees, as they apply to meetings of the Board.