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State of Madhya Pradesh - Section

Section 13 in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970

13. Chairman of meeting.

- The President or in his absence the Vice-President shall preside at every meeting of the Board and in the absence of both, the members present shall elect one from amongst themselves for the purpose:Provided that a meeting held for the purpose of Section 9, such person as may be nominated by the prescribed authority shall preside.