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] [Section 10] [Entire Act] State of Madhya Pradesh - Subsection Section 10(2) in The M.P. Lok Abhikaranon Ke Madhyam Se Bis Sutriya Karyakram Ka Karyanvayan Niyam, 1997 (2)If there is no quorum at the meeting, the Chairman/Presiding Officer shall adjourn the meeting to such date and time as may be fixed by him.
