Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Chattisgarh - Section

Section 19 in The Chhattisgarh Sah Chikitsa Parishad Act, 2001

19. Proceedings of meeting to be good and valid.

- Until the contrary is proved every meeting of the Council shall be deemed to have been duly convened when the minutes have been signed in accordance with the provisions of this Act.