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] [Entire Act] State of Uttar Pradesh - Section Section 3 in The Greater Nainital Development Authority (Holding of Meetings and Conduct of Business) Regulations, 1986 3. Ordinary meeting. - A meeting of the Authority shall ordinarily be held once in a quarter, for the transaction of business.
