Section 69(3)(a) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983

[Cites 0, Cited by 0] [Section 69(3)] [Section 69] [Entire Act]

(a)The committee, whenever it desires to make bye-laws under this Act, shall, by a resolution at a special meeting, approve a draft of such bye-laws.

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