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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(5) in The Small Industries Development Bank Of India (General Regulations), 2000*

(5)No business other than that for which the meeting was convened shall be discussed at a meeting of the Board, except with the consent of the person presiding at the meeting and a majority of the directors present, unless one clear week's notice has been given of the same in writing to the Chairman and Managing Director.