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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(5) in The Maharashi Patanjali Sanskrit Sansthan Adhiniyam, 2007

(5)If urgent action by the General Council becomes necessary, the President may permit the business to be transacted by circulation of papers to the members of the General Council, and the action proposed to be taken shall not be unless agreed to by a majority of the members of the General Council and the action so taken shall be forthwith intimated to all the members of the General Council and the papers shall be placed before the next meeting of the General Council for confirmation.