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

State of Chattisgarh - Subsection

Section 13(2) in The Chhattisgarh Sah Chikitsa Parishad Act, 2001

(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.