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State of Tamilnadu - Section

Section 31 in Bye-Laws of the Tamil Nadu Medical Council

31.

Previous to any meeting of the Executive Committee, the Registrar, shall, in consultation with the President, prepare a provisional programme of business, and shall furnish a copy thereof to each member of the Committee not less than five clear days before the meeting of the Committee, and shall, at same time, forward to all members copies of all papers and records (if any) on any subject to be considered at the meeting of the Committee.