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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Chattisgarh - Subsection

Section 15(4) in The Chhattisgarh Sah Chikitsa Parishad Act, 2001

(4)A notice of such adjournment posted in the office of the Council or at the place of meeting on the day on which the meeting is adjourned shall be deemed sufficient notice of the subsequent meeting.