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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(1) in The Orissa Industrial Housing Rules, 1969

(1)The Chairman shall fix the date and place of every meeting and a notice in writing containing the aforesaid particulars alongwith a list of business to be conducted at the meeting shall be sent to each member by registered post at least 15 days before the date fixed for such meeting.