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 39] [Entire Act] State of Madhya Pradesh - Subsection Section 39(6) in The M.P. Swayatta Sahakarita Adhiniyam, 1999 (6)Subject to the provisions of this Act, the procedure to convene and conduct the meetings of the board shall be such as may be specified in the bye-laws.
