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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1) in The Maharashtra Council of Indian Medicine Rules, 1961

(1)A member desiring to make any observations on any matter before the [Council] [Substituted by G.N. of 21.3.1985.] shall rise in his seat, and if called upon by the presiding authority, address his remarks to that authority, If he is not called upon by that authority, he shall resume his seat;Provided that, a member disabled by sickness or infirmity may be permitted to address the meeting sitting.