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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. Rajya Matsya Vikas Nigam Adhiniyam, 1979

(2)The Chairman of the Board or, in his absence, the Vice-Chairman, or in the absence of both the Chairman and the Vice-Chairman, any other director chosen by the directors present at the meeting shall preside at a meeting.