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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(1) in The Maharashtra Council of Indian Medicine Rules, 1961

(1)When motions identical in purport stand in the names of two or more members they shall be arranged by the Registrar in the order in which the notices in respect of such motions under sub-rule (1) of rule 6 were received by him and the member who se notice stands first in the order of priority shall be called upon to move his motion. If such member moves his motion, other motion or motions identical in purport shall not be moved.