Section 32(2)(iv) in Dhirubhai Ambani Institute of Information and Communication Technology Act, 2003

[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Gujarat - Subsection

Section 32(2)(iv) in Dhirubhai Ambani Institute of Information and Communication Technology Act, 2003

(iv)the procedure to be followed by the Board and any Committee or other body constituted under this Act or by the Regulations in the conduct of the business, exercise of the powers and discharge of the functions;

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State of Gujarat - Subsection

Section 32(2)(iv) in Dhirubhai Ambani Institute of Information and Communication Technology Act, 2003