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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(3) in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000

(3)The notice of every meeting specifying the time and place thereof and the business to be transacted thereat, shall be dispatched to every member fifteen clear days before an ordinary' meeting and seven clear days before a special meeting.