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

State of Punjab - Subsection

Section 3(5) in The Punjab State Warehousing Corporation Regulations, 1976

(5)No business other than that specified in the notice shall be transacted at a meeting except that of which 7 days' clear notice has been given to the Chairman but with the permission of the authority presiding at the meeting any other matter may be considered.