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] [Section 26] [Entire Act] State of Madhya Pradesh - Subsection Section 26(3) in The M.P. State Dental Council Rules, 1969 (3)Seven members of the Council present in person shall constitute a quorum, provided that in the case of a meeting adjourned for want of quorum, no quorum shall be required.
