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 28] [Entire Act] State of Madhya Pradesh - Subsection Section 28(b) in The M.P. Ayurvigyan Parishad Adhiniyam, 1987 (b)the summoning and holding of meetings of the Council, the time and places where such meetings are to be held and the conduct of business thereat;
