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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(5) in Mahatma Gandhi University of Medical Sciences and Technology, Jaipur, 2012

(5)The Registrar shall give notice of the meeting of the Board seven clear days before the date of the meeting indicating likely agenda to be taken up in the meeting:Provided that the Chairperson or in his absence the President may direct to convene a meeting of the Board by circulation to meet any exigency of situation.