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[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

State of Maharashtra - Subsection

Section 66(2)(a) in Maharashtra Jeevan Authority Act, 1976

(a)the summoning and holding of meetings of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] and of the committees appointed by it, the time and place where such meetings are to be held, the conduct of business at such meetings and the number of persons necessary to form a quorum thereat;