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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36(2) in M.P. Rights of Persons with Disabilities Rules, 2017

(2)If at the time fixed for any meeting or during the course of any meeting less than one-third of the total number of members are present, the Chairperson thereof may adjourn the meeting to such hours on the following or on some other date as he may fix.