Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] State of Madhya Pradesh - Subsection Section 13(2) in The M.P. Rajya Pashudhan Evam Kukkut Vikas Nigam Adhiniyam, 1982 (2)The Chairman of the Board or, in his absence, any other director chosen by the directors present at the meeting shall preside over the meeting.
