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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(1) in The M.P. Homoeopathy Council (General) Rules, 1976

(1)No meeting of the Council or any committee shall commence or continue if the required quorum is not present. If during the 30 minutes from the time fixed for holding of any meeting, the number of members present is not equal to the quorum, the meeting shall stand adjourned and the adjourned meeting shall be held at the same place and at such time and on the same or the next day or to some other day,as will be fixed by the President. If the President or Vice-president is not present the adjourned meeting will be held at the same place and at the same time on the next day.