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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Tamilnadu - Subsection

Section 26(3) in Tamil Nadu State Housing Board Act, 1961

(3)Nothing in sub-section (2) shall prevent any member or any person associated with the Board under section 24 or any member of a Committee appointed under section 25 from voting on, or taking part in, the discussion of any resolution or question relating to any subject other than a subject referred to in that sub-section.