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State of Madhya Pradesh - Section

Section 12 in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970

12. Meeting of Board.

- The Board shall meet at least twice in a calendar year at such time and place and every meeting of the Board shall be summoned in such manner as may be prescribed by regulations :Provided that until such regulations are made, it shall be lawful for the President to summon a meeting of the Board on a notice of fifteen clear days at such time and place as he may deem expedient by a letter addressed to each member.