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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Maharashtra - Subsection

Section 48(2) in The Maharashtra Medical Council Rules, 1967

(2)Any special or ordinary meeting may, with the consent of a majority of members present, be adjourned from time to time; but only the business left indisposed of at the meeting from which the adjournment took place shall be transacted at the adjourned meeting subject to the proviso to rule 47.