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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(4) in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000

(4)A notice of such adjournment posted in the office of the Council or at the place of meeting, on the day on which the meeting is adjourned shall be deemed sufficient notice of the subsequent meeting.