Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(a) in The Maharashtra Council of Indian Medicine Rules, 1961

(a)any motion which in the opinion of the presiding authority is of an urgent nature and of which no notice has been given or the notice given has not reached the Registrar in time for inclusion in the agenda under rule 6: