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

State of Maharashtra - Subsection

Section 20(1) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965

(1)The presiding authority may, at any time for reasons to be recorded in writing, adjourn the meeting to any future day or to any hour of the same day.