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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(1)(ii) in The M.P. State Dental Council Rules, 1969

(ii)shall call a special meeting on 15 days' notice if he receives a requisition in writing signed by not less than one third of the total membership and stating the purpose for which they desire the meeting to be called, such purpose being other than the mentioned in the first proviso to item II of clause (a) of sub-rule (b) of rule 25 and being a purpose within the scope of the Council's functions.