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[Cites 0, Cited by 0] [Section 7] [Entire Act]

NCT Delhi - Subsection

Section 7(16) in The Azadpur Agricultural Produce Market Committee Bye-Laws, 1980

(16)The Chairman may for sufficient reason, adjourn any meeting from time to time but no business other than that left over from the previous shall be transacted at the adjourned meeting unless a separate notice and a separate agenda has been issued in accordance with Bye-laws.