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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(2) in The M.P. Ayurvigyan Parishad Adhiniyam, 1987

(2)An elected or nominated member shall be deemed to have vacated his seat if, in the opinion of the Council, he is absent without sufficient excuse from three consecutive ordinary meetings of the Council or, if he ceases to be a registered practitioner.