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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(b) in The M.P. Ayurvigyan Parishad Adhiniyam, 1987

(b)whom the Council after enquiry at which opportunity has been given to him to be heard in person and which may at the discretion of council be held in camera, finds guilty of two-thirds of the members of the Council present and vesting at the meeting but such member shall not be less than five.