Section 6(2)(c) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965

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State of Maharashtra - Subsection

Section 6(2)(c) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965

(c)if it raises substantially the same question as a motion or amendment which has been moved and either decided or withdrawn with the leave of the Board or the Court, as the case may be, within a period if six months immediately before the date of the meeting at which it is proposed to move the new motion; or

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State of Maharashtra - Subsection

Section 6(2)(c) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965