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 17] [Entire Act] State of Madhya Pradesh - Subsection Section 17(2) in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000 (2)A copy of the minutes of proceedings of each meeting of the Council shall be forwarded to the State Government within seven days from the date of its confirmation.
