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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(2) in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000

(2)A notice of adjournment posted in the office of the Council or at the place of meeting, on the day on which the meeting is adjourned, shall be deemed sufficient notice of the next ensuing meeting.