Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 47 in The M.P. Homoeopathy Council (General) Rules, 1976 47. The Vice-president or any member may, by writing under his hand addressed to the President and delivered to the Registrar at any time resign his office.
