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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(1) in The M.P. Boiler Attendants' Rules, 1958

(1)The Board of Examiners shall meet as often as may, in the opinion of the Chairman, be necessary for transacting business which cannot be disposed of by circulation of papers. At least 15 clear days' notice of a meeting shall be sent to each member.