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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(13) in Haryana Air (Prevention and Control of Pollution) Rules, 1983

(13)Except with the permission of the Presiding Officer no business which is not entered in the agenda or of which due notice has not been given by a member, shall be transacted at any meeting.