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[Cites 0, Cited by 0] [Section 30(5)] [Section 30] [Entire Act]

State of Haryana - Subsection

Section 30(5)(i) in Pandit Bhagwat Dayal Sharma University of Health Sciences Rohtak Act, 2008

(i)the procedure to be followed at meetings of authorities, including stipulation of quorum for transaction of business; where such stipulations are not already made in this Act;