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 25(6)] [Section 25] [Entire Act] State of Madhya Pradesh - Subsection Section 25(6)(b) in The M.P. State Dental Council Rules, 1969 (b)The President shall disallow any motion which, in his opinion, is inadmissible under sub-rule (6) (a) :