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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(2) in The M.P. Homoeopathy Council (General) Rules, 1976

(2)If, at any time during a meeting other than an adjourned meeting, the President finds that the required quorum is not present, he shall either suspend the meeting until the quorum is present or adjourn the meeting to the next day.