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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(6) in The M.P. State Veterinary Council Rules, 1993

(6)The items of business on the preliminary agenda of an ordinary quarterly meeting of the State Council shall be intimated to s lie members by the Registrar, in writing well in advance of the meeting and in any case not less than 30 (thirty) days prior to the date fixed for the meeting.