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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(2) in The M.P. Homoeopathy Council (General) Rules, 1976

(2)Any member may, while any item is under consideration, move that the consideration thereof be adjourned to any particular sitting or sine die, and it such motion is accepted, the consideration of motion shall stand adjourned accordingly.