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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Assam - Subsection

Section 13(1) in Guwahati Metropolitan Development Authority Act, 1985

(1)The Guwahati Metropolitan Development Authority shall forward to the state Government, copies of the minutes of the proceedings of each meeting of the Authority, within ten days from the date on which the minutes are signed.