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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(1) in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000

(1)The Council may appoint, from time to time and for such period, a committee consisting of such number of its members as it may think fit and may refer to such committee for enquiry and report or for opinion any matter for the purposes of this Act.