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[Cites 0, Cited by 0] [Section 25(5)] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(5)(b) in The M.P. State Dental Council Rules, 1969

(b)A member, who wishes to move any motion not included in the preliminary Agenda Paper or an amendment to any item so included shall give notice thereof to the Registrar not less than 25 clear days before the date fixed for the meeting.