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

State of Tamilnadu - Subsection

Section 13(1) in Tamil Nadu State Khadi and Village Industries and Board Regulations, 1961

(1)When a meeting is adjourned to a future date, any item on the agenda under discussion or remaining to be discussed at the time of such adjournment shall, unless the President directs otherwise have the same precedence which it had in the agenda immediately before such adjournment of the business of the adjourned meeting.