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 37] [Entire Act] State of Madhya Pradesh - Subsection Section 37(2) in M.P. Rights of Persons with Disabilities Rules, 2017 (2)The minutes of the previous meeting of the Board at the beginning of every succeeding meeting and shall be confirmed and signed by the Presiding Officer of such meeting.
