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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Telangana - Subsection

Section 43(2) in Telangana District Boards Act, 1955

(2)A Sub-Committee may, from time to time, by a resolution supported by not less than one half of its members co-opt for the transaction of any particular business, as members, any persons who are not members of the Sub-Committee.