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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Madhya Pradesh - Subsection

Section 31(3) in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000

(3)On receipt of the reply or where no reply is submitted within the period specified in the show-cause notice then on the expiry of that period the Council shall take decision in the matter.