Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 7 in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000 7. Resignation by nominated or elected member. - The nominated or elected member of the Council may at any time resign from his office in such manner as may be prescribed by the regulations.
