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[Cites 0, Cited by 0] [Section 5(10)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(10)(b) in The M.P. State Veterinary Council Rules, 1993

(b)If at the time appointed for a meeting there is no quorum the meeting shall not commence until there is a quorum and if even at the expiry of one hour front the appointed time, there is no quorum the meeting shall stand adjourned to such future date and time in the same quarter as the President of the State Council may appoint.