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 19] [Entire Act] State of Madhya Pradesh - Subsection Section 19(2) in The M.P. Vyavsayik Parkisha Mandal Adihniyam, 2007 (2)The Executive Committee shall meet at least once in three months :Provided that the Chairperson of the Board may call the meeting any time if he deems necessary.
